MALO DEVI Vs. KAILASH SHARMA

JUDGEMENT

(1.) This writ petition has been filed for setting aside part of the order dated 5.7.2008 passed by the Munsif-II, Dhanbad in Title Suit No. 83 of 2007 rejecting the prayer of the petitioner to allow her to file written statement.

(2.) It is submitted by Mr. Mrinal Kanti Roy, learned counsel for the petitioner, that in the interest of justice, one last opportunity may be given to the petitioner.

(3.) It appears that the petitioner is defendant in this suit filed by the plaintiff-respondent for specific performance of contract. She appeared in the suit on 14.8.2007, but neither filed written statement nor took steps.