MAMTA GOEL Vs. DHANRAJ MITTAL

JUDGEMENT

(1.) At the first call in the pre lunch session, proxy counsel had appeared for the counsel for the respondents and sought pass over on the ground that the learned counsel was on his legs in another Court.

(2.) On the second call at 02:55 PM, there is no appearance on behalf of the respondents either.

(3.) The respondents are, thus, proceeded ex parte.