M/S LAXMI PAPER HOUSE AND OTHERS Vs. BAIKUNTH PRASAD VERMA

JUDGEMENT

(1.) Heard Learned Counsel for both the parties. Both these petitions are admitted and are being disposed of at this stage.

(2.) By this order, I shall dispose of both the civil revision petitions, namely, Civil Revision No. 1938 of 1986 and Civil Revision No. 1939 of 1986.

(3.) In Civil Revision No. 1938 of 1986, the defence of the petitioners was struck off, and the court below refused to extend the time under Sec. 148 of the Code of Civil Procedure (hereinafter referred to as 'the Code').