Raj Munisha vs Arvind Kumar Garg

Alok Kumar Verma, J

Heard Mr. Alok Kumar, learned counsel for revisionist and Mr. Tapan Singh, learned counsel for respondent.

A SCC Suit (No.03 of 2021, “Arvind Kumar Garg Vs. Smt. Raj Munisha”) was filed by the respondent-plaintiff against the revisionist-defendant. Written statement was not filed by the revisionist. Learned IInd Additional District Judge, Haridwar has directed the said SCC Suit to proceed under Order VIII Rule 10 of the Code of Civil Procedure, 1908 vide impugned order dated 17.02.2023.

The revisionist has requested to grant one more opportunity to file the written statement within a week from today.

Mr. Tapan Singh, Advocate, appearing for respondent-plaintiff, has opposed the said submission orally.

In the interest of justice and in order to decide the dispute arising in the said SCC Suit on merit, the revisionist-defendant is granted one week’s time from today to file his written statement on the cost of Rs.25,000/-(Rupees Twenty Five Thousand).

If the written statement is not filed within the said period, no further opportunity shall be granted to the revisionist to file his written statement.

Present Civil Revision (No.31 of 2023) stands disposed of accordingly.