RAJ MUNISHA Vs. ARVIND KUMAR GARG

JUDGEMENT

(1.) Heard Mr. Alok Kumar, learned counsel for revisionist and Mr. Tapan Singh, learned counsel for respondent.

(2.) A SCC Suit (No.03 of 2021, 'Arvind Kumar Garg Vs. Smt. Raj Munisha') was filed by the respondent-plaintiff against the revisionist-defendant. Written statement was not filed by the revisionist. Learned IInd Additional District Judge, Haridwar has directed the said SCC Suit to proceed under Order VIII Rule 10 of the Code of Civil Procedure, 1908 vide impugned order dtd. 17/2/2023.

(3.) The revisionist has requested to grant one more opportunity to file the written statement within a week from today.