SANJAY KUMAR Vs. VIJAY KUMAR

JUDGEMENT

(1.) (Oral)-Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 03.09.2013 (Annexure P/4) passed by learned Civil Judge (Junior Division), Karnal, whereby the defence of the petitioner/defendant No. 3 has been struck off.

(2.) I have considered the contentions raised by learned counsel for the petitioner.

(3.) Through this petition, the petitioner seek permission for one effective opportunity to file written statement.