GHULAM MOHD. Vs. MANZOOR AHMED

JUDGEMENT

(1.) In the instant petition review of order dated 21.11.2020 passed in OW104 No. 97/2016 by this court is sought by the petitioner on the following grounds:-

(2.) Before dealing with the grounds detailed out herein above, it would be appropriate to give a brief background of the case here under: -

(3.) Petitioner herein invoked Supervisory Jurisdiction of this court in OW104 No. 97/2016 supra for quashment of order dated 10.03.2016 passed in file No. 75/Suit titled as 'Manzoor Ahmad and Ors. Vs. Ghulam Ahmad and Ors' by the court of 2nd Additional District and Sessions Judge, Jammu. In terms of order dated 10.03.2016, supra right to file written statement of the petitioner herein (defendant before the Trial court) came to be closed on account of failure of the petitioner to deposit the costs imposed upon him for setting aside the ex-parte proceedings initiated vide order dated 20.01.2016.