RAMESHLAL Vs. YOGESH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the matter by consent of the learned Counsel appearing for both the sides.

(2.) The petitioner challenges order dated 11.10.2012, passed by learned 4th Joint Civil Judge Junior Division, Nagpur, below Exh.12, in pending Regular Civil Suit No.3620 of 2012, whereby the application filed by the petitioner/defendant for grant of permission to file the written statement on record, was rejected.

(3.) The facts are, thus: