HEENA SETH & ANOTHER Vs. ICICI BANK LTD

JUDGEMENT

(1.) On request of counsel for the petitioners, revision petition has been taken up for hearing today itself. Defendants Smt. Heena Seth and her husband Shri Sanjay Seth have filed this revision under Article 227 of the Constitution of India assailing order dated 10.02.2011 Annexure P-1 passed by learned Civil Judge (Senior Division), Patiala thereby dismissing application of petitioners for setting aside order dated 11.10.2006 passed by the trial Court whereby defence of the defendants/petitioners was struck off due to non-filing of written statement.

(2.) I have heard Learned Counsel for the petitioners and perused the case file.

(3.) Learned Counsel for the petitioners prayed that defendants/petitioners could not file written statement due to negligence and only one more opportunity may be granted to the petitioners for filing written statement, subject to payment of cost.