RAJ KUMAR Vs. ASHOK KUMAR

JUDGEMENT

(1.) PRESENT petition is filed challenging the order dated 1.9.2010 passed by the Additional Civil Judge, Senior Division, Ludhiana, whereby application moved by the defendant seeking permission to place on record written statement and reply to the ad interim injunction application, was declined.

(2.) FROM the perusal of the record, it seems that the defendant has moved an application before the trial Court stating therein that he has placed on record written statement and reply to the ad interim injunction application and the same got misplaced from the file of the trial Court.

(3.) LEARNED counsel for the petitioner vehemently argued that although, written statement and reply to the ad interim injunction application was filed, however, the same was misplaced from the court records. He further states that to avoid any complication, defendant is seeking permission to place on record written statement and reply to the ad interim injunction application. LEARNED counsel for the petitioner further states that defendant remained in confusion that written statement and reply to the ad interim injunction application was filed, however, in view of the peculiar facts and circumstances of this case, last opportunity should be granted to the defendant to place on record written statement and reply to the ad interim injunction application.