Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner has challenged the order of the trial Court dt. 25.09.2007 by which the trial Court closed the right of the petitioner/defendant of filing the written statement. Learned Counsel for the respondents submitted that sufficient time was granted and the petitioner did not file the written statement in time but if this Court finds it a case worth giving one more opportunity to the defendant, then cost be imposed.
(3.) IN the facts of the case, a lenient view would have been taken by the trial Court and is taken by this Court.;