BAISHAKHIN GORAIN @ BESHAKHIN GORE WIFE OF MARI GORH Vs. DEVASHISH BANERJEE SON OF CHINTA HARAN BANERJEE

JUDGEMENT

(1.) The present writ petition has been preferred against an order passed by the learned Munsif, Bermo at Tenughat dated 18th January, 2008 in Money Suit No. 1 of 2007 whereby stage of filing of the written statement has been closed down and the petitioner being an original defendant, therefore, has challenged this order.

(2.) Counsel for the petitioner vehemently submitted that Money Suit No. 1 of 2007 has been instituted by the respondent and the petitioner is original defendant. Petitioner as original defendant has filed his appearance in the suit on 14th August, 2007 and the learned Trial Court has denied the filing of the written statement vide order dated 18th January, 2008. It is stated by the counsel for the petitioner that original defendant will file his written statement immediately and the matter may be decided by the Trial Court within stipulated time otherwise stay granted by this Court will continue for the years together. Petitioner is ready and willing to pay token cost also to the original plaintiff.

(3.) Nobody appears on behalf of respondent though he has been served.