SUBHASIS DASGUPTA,J. - (1.) Though the matter is appearing in the list for Extension of Interim Order, but on the prayer of the learned advocate for both the parties, the entire case is taken up for hearing for a short point being involved in this case requiring no extensive hearing.
(2.) The impugned Order No. 17 dated 13.06.2019, passed by learned Civil Judge (Senior Division), Sealdah in T.S. No. 149 of 2017 allowing petition under Order 9 Rule 7, filed by the defendant thereby allowing the defendant to contest the suit filed against him with costs of Rs. 1,000/- (rupees one thousand), and fixing a date for filing written statement by the defendant on such extended time after vacating the order dated 14.01.2019, for ex parte hearing, is the subject of challenge in this revisional application.
(3.) Learned advocate for the petitioner/plaintiff submits that the learned Trial Court had no authority to extend the time beyond the statutory period of 120 days, enabling the defendant/opposite party to file written statement within the such extended period of time.;