BHUPINDER SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) Instant revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 29.10.2015 (Annexure P/2) passed by learned Civil Judge (Senior Division), Rupnagar, whereby the defence of the petitioner/defendant has been struck off.

(2.) Learned counsel for the petitioners contends that the defence of the petitioners 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.) I have considered the contentions raised by learned counsel for the petitioner.