MADHU BAJAJ Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. K. Paul, learned counsel appearing on behalf of the petitioners.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the petitioners submits that, though Order VIII, Rule 1 of the Code of Civil Procedure prescribes 30 (thirty) days' time to file the written statement, but the same is not mandatory. If for sufficient reasons the petitioner fails to file the written statement, time can be extended. As such, accepting the written statement beyond 30 (thirty) days is purely discretionary.