GHULAM MOHD. Vs. MANZOOR AHMED

JUDGEMENT

(1.) In the instant petition Supervisory jurisdiction of this court is invoked by the petitioner for quashment of order dated 10.03.2016 (hereinafter for short the impugned order) passed by the learned 2 nd Additional District and Sessions Judge, Jammu, (hereinafter for short the Trial court), in file No. 75/Suit titled as 'Manzoor Ahmad and Ors. Vs. Ghulam Ahmad and Ors'.

(2.) In terms of impugned order the right to file written statement of the defendant petitioner herein is closed by the Trial court after the Trial court notices that the defendant has failed to deposit costs imposed upon him for setting aside ex-parte proceedings initiated vide order dated 20.01.2016.

(3.) The perusal of record of the Trial court reveals following facts being relevant herein for adjudication of the instant petition: -