G. F. ELECTRONICS Vs. ASHISH AGGARWAL

JUDGEMENT

(1.) Petitioner herein is defendant before the learned Trial Court and is defending a commercial suit.

(2.) After framing of the issues and when the case was at the stage of plaintiff's evidence, the petitioner herein did not appear before the learned Trial Court on 26/5/2022 and, therefore, it was proceeded against ex-parte and the matter was accordingly listed for ex-parte plaintiff's evidence.

(3.) The petitioner moved an application under Order IX Rule 7 CPC before the learned Trial Court. However, such application was dismissed, being devoid of merits vide order dtd. 12/8/2022. Petitioner moved an application seeking review of the order dtd. 12/8/2022 and such application was also dismissed, being not maintainable vide order dtd. 12/10/2022.