VINOD KUMAR BHATIA Vs. ROBIN INTERNATIONAL LTD

JUDGEMENT

(1.) CM APPL.8336/2015 (condonation of delay in filing the appeal)

(2.) It is thus the case of the appellant that he was informed by defendant No.3/respondent No.3, on 22.3.2005, that the suit has been decided and, therefore, there was nothing to pursue any further insofar as the suit was concerned.

(3.) It is in this background that the appellant has contended that the knowledge was acquired only on 13.9.2013, as indicated above. It is further averred that appellant had taken out proceedings under Order 9 Rule 13 read with Section 151 of the Code of Civil Procedure, 1908. The said application was filed on 15.10.2013, which was, dismissed on 8.1.2015.