DARSHAN SINGH,J. - (1.) The present civil revision petition has been preferred against the order dated 11.02.2016 passed by the learned Civil Judge (Jr. Division), Sunam, vide which the application moved by the petitioner for striking off defence of respondent -defendant for not filing the written statement beyond the period of 90 days has been dismissed.
(2.) I have perused the impugned order, which shows that the written statement and reply to the interim injunction application was filed on that very date when the application for striking off defence was moved by the petitioner. It has also been observed by the learned Civil Judge that the respondent was granted time to file the written statement till that date and the same has been filed on that very date.
(3.) Thus, I do not find any illegality in the impugned order calling for any interference by this Court while exercising the supervisory powers under Article 227 of the Constitution of India.;