D K MAHAJAN Vs. K L MALHOTRA

JUDGEMENT

(1.) THIS is petition filed by defendants No.5 & 6 against judgment dated 31.1.2007 passed by Additional Civil Judge(Sr.Divn.), Rohtak whereby present defendants petitioners were refused any further opportunity for filing written statement and their defence was struck off. From the perusal of the order, it would come out that on that day, defendants No.1 to 4 had filed written statement but present petitioners had not filed written statement. Defendants in this case had been Punjab & Sind Bank and its officers. Present petitioners happen to be officers of Punjab and Sind Bank.

(2.) IN the interest of justice, present petition is allowed. Petitioners are allowed to file written statement subject to payment of Rs.1000/- as costs by the next date fixed by the trial Court or within one week whichever is later.