MANISH SHARMA & ANR. Vs. SMT URMILA ARORA

JUDGEMENT

(1.) CM APPL.16419/2020 (exemption from filing certified copy) and CM APPL.16420/2020 (exemption from filing attested copy of affidavit)

(2.) Petitioners impugn order dated 11.02.2020, whereby, Respondent's application under Section 5 of the limitation Act, 1963 seeking condonation of delay of 29 days in moving an application under Order 9 Rule 13 CPC was allowed. Petitioners also impugn order dated 21.07.2020, whereby, application of the petitioner for dismissal of the petition under Order 9 Rule 13 CPC for failure to deposit costs has been dismissed.

(3.) Learned counsel for the petitioners submits that the petitioners had filed the subject Suit for recovery and since the respondent defendant did not appear in the suit, she were proceeded ex-parte and an ex-parte decree was passed.