Punjab-Haryana High Court
Harwinder Singh vs Satnam Singh on 1 December, 2022
Civil Revision No.5600 of 2022 (O&M) 1 112
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.5600 of 2022 (O & M)
Date of decision: 01.12.2022
Harwinder Singh
..........Petitioner
vs
Satnam Singh
...........Respondent
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
Present:- Mr. Gaurav Dutta, Advocate
for the petitioner.
NIDHI GUPTA, J.(Oral)
Prayer in this petition filed by the petitioner is for setting aside the impugned order dated 02.8.2021 (Annexure P-3) passed by the Additional Civil Judge (Sr. Divn.), Amloh, whereby the defence of the petitioner/defendant has been struck off.
Learned counsel for the petitioner contends that the petitioner/defendant could not file the written statement in the Civil Suit before the trial Court within a stipulated period of 90 days because of Covid-19 restrictions. He further submits that the petitioner would be satisfied in case one effective opportunity is granted to him to file the written statement before the trial Court in the Civil Suit.
1 of 2 ::: Downloaded on - 27-12-2022 00:37:20 ::: Civil Revision No.5600 of 2022 (O&M) 2 112 In view of the above, the trial Court is directed to grant one effective opportunity to the petitioner/defendant to file the written statement, however, subject to payment of costs of Rs.10,000/-.
Disposed of.
Pending application(s), if any, stands disposed of.
December 01, 2022 ( NIDHI GUPTA )
Vijay Asija JUDGE
Whether speaking/reasoned YES/NO
Whether Reportable YES/NO
2 of 2
::: Downloaded on - 27-12-2022 00:37:20 :::