OM PRAKASH Vs. JOGI SAMAJ SUHAR SOCIETY

JUDGEMENT

(1.) THIS defendant No.3's revision is directed against the order dated September 20th, 2012 passed by Civil Judge (Junior Division), Panipat. For facilitation, the order is reproduced as under:-

(2.) LEARNED counsel for the petitioner has urged that the petitioner is 72 years old. He could not file written-statement within stipulated period. He be given one opportunity to file the same.

(3.) IN view of the aforesaid dictum of law, this revision petition is allowed and the order dated September 20th, 2012 is set-aside. Consequently, the petitioner are accorded one opportunity to file written statement.