SANJIV BHATIA Vs. SANJANA BHATIA & ORS

JUDGEMENT

(1.) The plaintiff instituted the present suit for partition of property No. 17, Abul Fazal Road, Bengali Market, Delhi constructed on land admeasuring 212.5 sq.yds.

(2.) The suit was entertained and summons thereof ordered to be issued and vide ex parte ad interim order dated 20th September, 2017, the parties directed to maintain status quo as to possession and title of the suit property.

(3.) Vide order dated 20th December, 2017, finding that the defendants No. 1 and 8, namely, Mrs. Sanjana Bhatia and Mr. Rajiv Bhatia had not filed any written statement within prescribed time from the date of service, though had entered appearance, the right of the defendants No.1 and 8 to file written statement was closed. Also finding that the defendant No. 7 Mrs. Linda Bhatia though had been served but had not filed written statement within the prescribed time, vide the same order also the right of the defendant No. 7 to file written statement was also closed.