JAGSIR SINGH Vs. ASHWANI KUMAR AND ORS
LAWS(P&H)-2010-10-389
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 29,2010

JAGSIR SINGH Appellant
VERSUS
Ashwani Kumar And Ors Respondents


Referred Judgements :-

KAILASH VS. NANHKU [REFERRED]


JUDGEMENT

- (1.)Present petition is filed challenging the order dated 19.07.2010 passed by the learned Civil Judge (Junior Division), Ludhiana, whereby defence of the petitioner - defendant No. 1 was directed to be struck off on account of non-filing of the written statement within stipulated period.
(2.)Learned Counsel for the petitioner - defendant No. 1 states that written statement is ready and shall be filed within such time as fixed by this Court. He further states that written statement could not be filed earlier because case was transferred from one Court to another and defendants No. 2 to 5 were not served. He further states that defendant No. 1 is under confusion that written statement could be filed after the service on defendants No. 2 to 5.
(3.)In the opinion of this Court, present petition can be disposed of at the admission stage without any notice to the respondents just to avoid undue delay in the disposal of the suit.


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