ANKUR RAHEJA Vs. SADA RAM KADIAN

JUDGEMENT

(1.) C.M. No.12275/2014 (exemption)

(2.) The challenge by means of this petition under Article 227 of the Constitution of India is to the impugned order of the trial court dated 17.5.2014 by which the application of the petitioner/defendant under Order 9 Rule 7 of Code of Civil Procedure, 1908 (CPC) seeking setting aside of the exparte order dated 24.1.2013 was dismissed.

(3.) Today, I have dismissed C.M.(M) No.717/2014 which was challenging the order of imposition of costs for delayed filing of the written statement in another suit filed by the same plaintiff/respondent against the brother of the petitioner and which is at the stage of final arguments.