- (1.) The present revision petition has been preferred against the orders dated 30.03.2016 and 13.05.2016 passed by learned Additional Civil Judge (Senior Devision), Kharar, whereby the opportunity has been granted to the respondents to file the written statement.
(2.) I have heard learned counsel for the petitioner and have gone through the paper-book carefully.
(3.) Learned counsel for the petitioner contended that the case is pending since long at the stage of filing the written statement. The written statement has not been filed by the respondents in spite of the fact that the Court had granted the last opportunity. The respondents have availed about six opportunities to file the written statement. He contended that on 24.08.2016, learned counsel for the respondents has wrongly pleaded before the trial Court that civil suit No.764 of 2015 is pending between the parties. Thus, he contended that the impugned orders passed by the learned trial Court should be set aside and the defence of the respondents should be struck off.;