HITENDRA SHARMA Vs. SMT. RENU CHANDWANI

JUDGEMENT

(1.) Heard, counsel for the parties.

(2.) By this petition, under Article 227 of the Constitution of India, challenge is made to the orders passed by the trial Court on 27/1/15 and 8/5/15 by which petitioner's right to file written statement has been closed.

(3.) Facts necessary for disposal of this writ petition are in narrow compass.