KULWANT SINGH Vs. P.N. RAMANAN AND OTHERS

JUDGEMENT

(1.) Documents (Annexure-P-1 Colly.) are taken on record.

(2.) Application is disposed of. Main case

(3.) Impugned in present revision is the order dated 19.12.2016 (Annexure-P-3), passed by learned Civil Judge (Senior Division), Ludhiana, vide which defence of petitioner-defendant No. 1 was struck off for non filing of written statement.