DURGA ENTERPRISES Vs. SARVESH ROHIDAS NAIK SHIRODKAR

JUDGEMENT

(1.) HEARD Mr. Pangam, learned counsel for the petitioner and Mr. Bhobe, learned counsel for the respondents. Rule. By consent heard forthwith.

(2.) BY this petition under Article 227 of the Constitution of India, the petitioner takes exception to the order dated 15/11/2010 passed by the Civil Judge, Junior Division, (B -Court), Ponda in Regular Civil Suit No. 34/2010/B by which the written statement filed by the petitioner who is the defendant in the above suit has not been taken on record. Briefly, the facts relevant for disposal of the petition are as under:

(3.) AGGRIEVED by the order of the learned Trial Judge refusing to take on record the written statement of the petitioner, the petitioner has filed the present petition.