SANDEEP KUMAR Vs. SIRI PAL

JUDGEMENT

(1.) Defendant Sandeep Kumar has filed this revision petition under Article 227 of the Constitution of India assailing order dated 03.11.2011, (Annexure P-1) passed by learned Additional Civil Judge (Senior Division), Karnal, thereby striking off defence of the petitioner for not filing written statement.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Counsel for the petitioner prays that only one opportunity of short duration may be granted to the defendant-petitioner for filing written statement, on payment of cost.