BHAGWAN DUBEY Vs. LAXMIBAI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed the present petition being aggrieved by the order dtd. 10/10/2014 whereby the application filed under Order 8 Rule 1-A (wrongly mentioned as under Order 8 Rule 11) of the CPC has been dismissed.

(3.) It is correct that the present petitioner has not assigned any reason in the application that as to why he could not file any documents alongwith the written statements.