LAWS(MPH)-2015-4-211

JUBEDA BEGUM Vs. NAUSHAD

Decided On April 23, 2015
Jubeda Begum Appellant
V/S
NAUSHAD Respondents

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS petition under Article 227 of the Constitution of India at the instance of plaintiffs is directed against the order dated 2.3.2015 : whereby the trial Court has taken on record the written statement tiled by the defendants.

(3.) DEFENDANTS filed written -statement in compliance of order dated 18.2.2015 passed by trial Court. There is no challenge to the aforesaid order passed on 18.2.2015; whereby, the defendants were permitted to file the written statement on the next date of hearing. Challenge is only made to the order dated 2.3.2015 on which date the written -statement was filed and taken on record.