ROBIN DAS Vs. CIVIL JUDGE SR DIVISION NAGAON

JUDGEMENT

(1.) Heard Ms. P. Charkravorty learned counsel for the petitioner.

(2.) Keeping in view the nature of question involved in the case, this Court proposes to dispose of the same at the motion stage today itself.

(3.) By this application under Articles 227/ 226 of the Constitution of India, the petitioner has challenged the order dated 20.11.03 passed by the learned Civil Judge (Sr. Division), Nagaon in Title Suit No. 31/03 by which the petitioner's prayer for acceptance of the written statement filed after the statutory period of 90 days, has been rejected.