- (1.) Leave granted.
(2.) In spite of due service, no one has entered appearance on behalf of the respondents. Even at the time of hearing of this appeal, the respondents had failed to appear to contest the appeal.
(3.) This appeal is directed against the judgment and order dated 11th of October, 2006 passed by a learned Judge of the High Court of Judicature at Bombay, Nagpur Bench in Writ Petition No.4019 of 2006 by which the learned Judge had dismissed the writ petition filed by the appellant for condoning the delay of 35 days in filing the written statement in a suit for partition and separate possession of agricultural land filed by the respondents.;