MANGALA PRADEEP LAMBADE Vs. MADHUBALA MADHUKAR MISHRA

JUDGEMENT

(1.) Heard Mr. Sambre, learned counsel for the petitioner and Ms. Taksande, learned counsel for the respondent.

(2.) Rule. By consent heard forthwith.

(3.) By this writ petition, the respondent takes exception to the order dated 12-7-2006 passed by 3rd Joint Civil, Junior Division, Nagpur in Regular Civil Suit No. 126/2003 by which the application filed by the petitioner seeking permission to file written statement beyond the period of 90 days has been rejected.