IMTIYAZ HUSAIN Vs. FIRDOSHI BEGAM

JUDGEMENT

(1.) -HEARD learned Counsel for the petitioner.

(2.) THIS writ petition is being allowed without issuing notice or hearing landlords respondents. If they feel aggrieved by this order, they are at liberty to file application for recall of this order.

(3.) THIS writ petition is directed against judgment and order dated 3. 4. 2008 passed by J. S. C. C. /ix A. D. J. , Moradabad in S. C. C. Suit No. 14 of 2006, Sri Karamatullah v. Imtiyaz Husain, rejecting, an application through which it was prayed that written statement, which was filed after a long delay might be taken on record. Earlier also an application of the tenant seeking time to file written statement had been rejected on 4. 12. 2007. Said order has also been challenged through this writ petition.