DINESH MEHTA,J. - (1.) By way of the present writ petition, the petition has laid challenge to the order dated 7.4.2017 passed by learned Addl. District Judge No. 3, Bhilwara (hereinafter referred to as 'Trial Court'), whereby the petitioner's application dated 19.11.2016 filed under Order 6, Rule 17 of the Code of Civil Procedure, 1908 has been rejected.
(2.) The facts necessary for the adjudication of present writ petition are that the plaintiff-respondent had filed a suit for recovery of a sum of Rs. 4,30,627/- against the petitioner-defendant on 20.5.2011.
(3.) The petitioner-defendant had submitted his written statement on 24.11.2012, however it was decreed ex-parte, vide judgment and decree dated 26.5.2014. Subsequent thereto the said ex-parte decree came to be set aside by the Trial Court, vide its order dated 16.9.2016.;