CHIEF ENGINEER, WATER RESOURCES DEPARTMENT Vs. HARIHAR SINGH

JUDGEMENT

(1.) Challenging orders passed in Money Suit No.68 of 2010 whereby, the defendantGovernment of Jharkhand has been debarred from filing written statement, the present writ petition has been filed.

(2.) Title Suit No.68 of 2010 was instituted on 25.09.2010 for a decree of a sum of Rs.1,83,63,000/ with interest @ 6% per annum. The defendants were served summons on 23.06.2011 and they appeared through, the Government Pleader on 11.07.2011 and the trial court granted time for filing written statement. The time for filing written statement was extended on subsequent dates also however, written statement was not filed and on 30.08.2011 the defendants were debarred from filing written statement. Seeking leave of the court for filing written statement, an application was filed on 28.08.2012, which was dismissed as "not pressed". Aggrieved, the petitioners have approached this Court.

(3.) Heard the learned counsel for the parties.