RAJEEV GUPTA Vs. HAZARILAL GUPTA

JUDGEMENT

(1.) None appears on behalf of the Petitioner. In fact, there has been no appearance on behalf of the Petitioner on 10/4/2023, 17/4/2023 and 22/5/2023. It is therefore apparent that the Petitioner is not diligent in prosecuting the present petition.

(2.) Even otherwise, this Court has perused the impugned order dtd. 9/2/2016 passed by District and Sessions Judge (East), Delhi in MCA No. 23/2016, titled as Rajeev Gupta v. Hazarilal Gupta ('Appellate Court'). The operative portion of the judgment read as under:

(3.) The present petition filed impugns the said order of the Appellate Court dismissing the appeal filed by the Petitioner against dismissal of the application under Order IX Rule 13 of CPC for setting aside the ex-parte decree dtd. 29/5/2010 passed by the Trial Court against the Petitioner herein.