YASH PAL Vs. PINKI SHARMA

JUDGEMENT

(1.) The petitioner, through the medium of instant petition, filed under Sec. 104 of the Constitution of Jammu and Kashmir seeks quashment of the order dtd. 19/7/2018, passed by learned Sub-Registrar (Munsiff), Jammu by virtue of which the court below has accepted the written statement of the defendants/respondents herein after the expiry of statutory period of 90 days.

(2.) During the course of arguments, learned counsel for the petitioner stated that the court below has not properly gone through the law, because after the expiry of 90 days defendants/respondents herein cannot file written statement. It is stated that defendants/respondents herein have intentionally and deliberately failed to file their written statement within the statutory period as prescribed under law.

(3.) The concluding part of the impugned order dtd. 19/7/2018 passed by Sub-Registrar (Munsiff) Jammu reads as under:-