STATE OF H.P. Vs. AMAR SINGH

JUDGEMENT

(1.) Keeping in view the averments made in the application, the delay in filing the revision petition is condoned. The application stands disposed of.

(2.) By way of present petition, the petitioner has laid challenge to the order dtd. 25/3/2025, passed by the learned Senior Civil Judge, Nalagarh, in Civil Suit No. 213/2024, titled, Amar Singh vs. State of HP whereby the right to file written statement on behalf of the petitioner/defendant has been struck off.

(3.) Heard.