BHARAT VISHNU RADE Vs. GOPAL KHUSHAL KOLHE

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. With the consent of learned Counsel for the parties, heard finally.

(2.) THE point which is agitated in this writ petition is that, in a suit filed by the petitioner herein, sole defendant was allowed to file written statement after two years from issuance of the summons by the trial Court. It is the contention of the Counsel for the petitioner that, impugned order suffers from non assigning of the reasons. No reasons are assigned by the Judge while setting aside "No W.S. order."

(3.) UPON hearing learned Counsel for the petitioner and learned Counsel for the respondent, I am of the considered view that, the order impugned in this writ petition has not mentioned any reason why "No W.S. order" is required to be set aside. The impugned order reads as "Heard. No W.S. Order is set aside on costs of Rs.100/." Therefore, by single sentence, "No W.S. Order" is set aside by the trial Court.