MANJU SAINI Vs. DIGAMBAR JAIN MANDIR- VAIDAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dtd. 4/10/2018, whereby the Court below has refused to take written statement on record as the same was filed beyond the period of 90 days.

(2.) Learned counsel for the petitioner submitted that the petitioner had engaged a lawyer to appear in the Civil Court after receipt of notices and as such Vakalatnama was filed on her behalf on 9/1/2018.

(3.) Learned counsel submitted that the petitioner moved an application to provide copy of document (Map), which was not annexed with the suit and finally the same was supplied to the petitioner on 5/4/2018.