M SAGAR CHAINNAYYA Vs. SAUD AKHTAR KHAN

JUDGEMENT

(1.) HEARD Shri. Chauhan, the learned counsel for the petitioner, and Shri. Manohar, the learned counsel for the respondent.

(2.) RULE returnable forthwith. Heard by consent.

(3.) THIS petition is by a plaintiff, who challenges the order dated 2-5-2003 passed by the learned 4th Joint Civil Judge, Senior Division, Nagpur, who by the impugned order accepted the written statement filed by the respondent-defendant beyond the period of 90 days prescribed by Order VIII, Rule 1 of Code of Civil Procedure, as amended by the Code of civil Procedure (Amendment) Act, 1999 and the Code of Civil Procedure (Amendment) Act, 2002.