RAM NIWAS Vs. RAMBIR

JUDGEMENT

(1.) In this revision petition filed under Article 227 of the Constitution of India, defendant Ram Niwas has assailed order dated 12.06.2012 Annexure P-1 passed by learned Civil Judge (Junior Division), Gurgaon thereby striking off the defence of defendant-petitioner for non filing of written statement.

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

(3.) Counsel for the petitioner prayed for one opportunity for filing the written statement which would be filed on 20.09.2012, the next date of hearing in the trial Court.