PUNJAB STATE AND OTHERS Vs. PARDEEP KUMAR

JUDGEMENT

(1.) The petitioners-defendants/State of Punjab are aggrieved of the impugned order dated 15.07.2017 (Annexure P-1), vide which, application for review of the order dated 16.03.2017 (Annexure P-2), whereby, their defence has been struck off on the ground of non-filing of written statement, has been dismissed.

(2.) Learned counsel appearing on behalf of the petitioners/defendants/State of Punjab submits that in case, one opportunity is granted, they will file their written statement.

(3.) I have heard the counsel for the petitioners-defendants/State of Punjab and appraised the paper book and of the view that no doubt, the petitioners-defendants were negligent in filing their written statement. However, in order to advance justice and prevent miscarriage of justice, I deem it appropriate to grant one opportunity to the petitioners-defendants-State of Punjab to file written statement.