NARESH KUMAR Vs. MITHLESH DEVI AND ANOTHER

JUDGEMENT

(1.) INSTANT revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 16.11.2013 (Annexure P/4) passed by learned Civil Judge (Junior Division), Mahendergarh whereby the defence of the petitioner/defendant has been struck off. Heard.

(2.) LEARNED counsel for the petitioner contends that the defence of the petitioner has been struck off on the ground of delay in filing the written statement. Learned counsel has further contended that one last opportunity may be given to the petitioner to file written statement which is necessary for just and proper adjudication of the suit.

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