BALWANT SINGH Vs. SHANKAR RICE MILLS

JUDGEMENT

(1.) By filing this revision petition under Article 227 of the Constitution of India, defendant Balwant Singh has challenged order dated 01.02.2012 (Annexure P-1) passed by learned Civil Judge (Junior Division), Sunam, thereby striking off the defence of the defendant-petitioner for nonfiling of written statement.

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

(3.) Counsel for the petitioner prayed that only one more opportunity may be granted to the petitioner for filing written statement.