GAGANPREET KAUR Vs. KAMALVIR SINGH CHAUHAN

JUDGEMENT

(1.) This revision petition is directed against the order dtd. 27/10/2025 (Annexure P-3) passed by the Additional Civil Judge (Sr. Divn.), Panchkula, vide which an application moved by petitioner-defendant No.1 for recalling of the order dtd. 8/5/2024, vide which her defence was struck off, has been dismissed.

(2.) I have heard learned counsel for the petitioner and have gone through the material placed on the file.

(3.) A perusal of the record shows that the suit in hand was instituted by the plaintiff on 31/10/2022 and notice was issued to the defendants for 1/11/2022, on which date defendant No.1 appeared through Ms. Promila Bhardwaj, Advocate. Thereafter, the suit was adjourned to 20/2/2023 for filing of the written statement and thereafter to 22/5/2023, 10/10/2023 and 7/12/2023. On 7/12/2023, Shri Jasjit Singla, Advocate, filed a memo of appearance on behalf of defendant No.1 and the suit was adjourned to 27/2/2024 for filing of the written statement. On that date, Legal Aid Counsel appeared on behalf of defendant No.1 and sought adjournment for filing of the written statement and the case was adjourned to 15/4/2024 and then to 8/5/2024. On 8/5/2024 also, the written statement was not filed by defendant No.1 and her defence was struck off and the following order was passed:-