KISHUN BHUIYAN Vs. IDMUDDIN ANSARI

JUDGEMENT

(1.) The learned counsel for the petitioners states that the deficit court-fee has now been furnished.

(2.) The petitioners who are defendants in Title Suit No.49 of 2012 have challenged various orders passed in the suit. Primarily, the petitioners are aggrieved of orders dated 04.07.2013 and 06.09.2013 by which they have been debarred from filing written statement.

(3.) Plea urged on behalf of the petitioners is that on account of negligence of their counsel they could not file the written statement within time.