NARINDER (MINOR) Vs. SURINDER SINGH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner submits that judgment in Jarnail Singh's case (supra) has no relevance as in the said case, impleading was on specific condition that the impleaded party will not file any written statement. Learned counsel for the respondents is not able to show any such condition in the present case.

(3.) I find merit in the submission of the petitioner. Accordingly, this petition is allowed. The impugned order is set aside. The petitioner will be permitted to file the written statement. The parties are directed to appear before the trial Court for further proceedings on 6.10.2003.