- (1.) ANJANI Kumar, J. Heard learned Counsel appearing on behalf of the parties.
(2.) LEARNED Counsel for the petitioner has submitted that the Courts below relying upon the amended provisions of Order VIII, Rule 1 of the Code of Civil Procedure which prescribes that the time limit for filing written statement cannot be extended beyond ninety days from the date of service of the summons, has rejected the written statement filed by the petitioner. In view of the recent decision of the Apex Court in the case of Kailash v. Nanhku & Ors. , 2005 (2) JCLR 543 (SC) : 2005 AIR SCW 2346, and the decision of this Court in writ petition No. 25816 of 2005, Masroor Ali v. Court of In charge District Judge/addl. District Judge, Kanpur Nagar & Ors. , decided on 19-5-2005 [since reported in 2005 (3) JCLR 18 (All), whereby the order of the Courts below refusing to accept the written statement beyond ninety days is quashed and this Court has directed the Courts below to accept the written statement beyond ninety days in case the petitioner's case is covered by the decision of this Court in the case of Masroor Ali (supra ). In this view of the matter, this writ petition is allowed. The orders dated 20-7-2004 and 9-11-2004, Annexure Nos. '3' and '5', respectively to the writ petition, with the direction to the trial Court to decide the objections, if any, filed against the acceptance of the written statement in accordance with law within three months from the date of presentation of certified copy of this order before him. Petition allowed. .;