VIJAY BHEL Vs. SURESH CHAND GUPTA

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) The present petition has been filed by the petitioners under Article 227 of the Constitution of India, 1950, assailing the impugned order dtd. 27/11/2024, passed by the learned Trial Court in RC ARC No. 589/2023, whereby the application of the petitioner under Order IX Rule 7 of the Code of Civil Procedure, 1908 for setting aside ex-parte order dtd. 22/7/2024 has been dismissed.

(3.) Heard. Record perused.