TILAK RAJ Vs. PARAMJIT SINGH AND ANOTHER

JUDGEMENT

(1.) Due to non-filing of written statement by the defendant in a suit for seeking possession by way of specific performance of an agreement to sell dated 19.7.2012, the defence of the petitioner-defendant has been struck off by the Lower Court vide impugned order dated 23.07.2014.

(2.) The petitioner has brought this revision petition challenging the said order invoking the supervisory powers of this Court under Article 227 of the Constitution of India. It is claimed that the defence of the petitionerdefendant has been struck off even before the expiry of statutory period for filing of the written statement in terms of Order VIII of Rule I CPC.

(3.) To avoid delay and when no prejudice is going to be caused to the respondents/plaintiffs, no notice is being issued.