GOBIND LAL Vs. SURENDER KUMAR MADAN

JUDGEMENT

(1.) Defendant No. 5 Gobind Lal has filed this revision petition under Article 227 of the Constitution of India to assail order dtd. 30/7/2012 (Annexure P-2) thereby dismissing application (Annexure P-1) moved by the petitioner for setting aside order dtd. 29/10/2009 whereby defence of defendant No. 5 along with that of defendant No. 3 was struck off due to non filing of written statement.

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

(3.) I have carefully considered the aforesaid contention.