P.K.LOHRA,J. - (1.) This petition is directed against order dated 04.07.2016 passed by the Additional District Judge No.4, Udaipur, whereby the application filed by the petitioner seeking extension of time to file written statement, stands rejected.
(2.) On 09.08.2016 while issuing notices to the respondents, an interim order was passed by this Court in favour of the petitioner in the following terms : "Meanwhile, the trial Court may allow the petitioner to file his written statement in response to the suit filed by the respondent No.1 on the next date of hearing i.e. 23.08.2016, subject to the condition that the petitioner shall pay a cost of Rs.1000/-to the respondent No.1 on or before 23.08.2016. If the respondent No.1 accepts cost as offered by the petitioner, the trial Court shall proceed further, however, if the respondent No.1 does not accept the cost as offered by the petitioner, the further proceedings in Suit No.09/2016 pending in the Court of Additional District Judge No.4, Udaipur shall remain stayed till next date."
(3.) Nobody has put in appearance on behalf of respondents despite service. However, learned counsel for the petitioner submits that in compliance of the directions issued by this Court, the petitioner has already filed written statement on 23.08.2016 and the cost of Rs.1000/- offered has been accepted by the respondent-plaintiff.;