LAXMI BISAN UJJANWAR Vs. SHARDA MOHAMMED YAQUB

JUDGEMENT

(1.) This Court issued a notice of final disposal on 19th December, 2006 to the respondent sole who failed to appear in spite of service. Petition is, therefore, taken up for final disposal.

(2.) Heard.

(3.) By the impugned order, the petitioners' application for permission to file a Written Statement was rejected.