NEW INDIA CHEMICALS Vs. GODREJ SOAPS LIMITED

JUDGEMENT

(1.) Admit.

(2.) With consent of the parties' counsel appeal has been heard today.

(3.) The appeal is against an order passed on 10.3.1987 by learned Single Judge dismissing the two applications filed by the defendants-appellant, namely, under Order 9 Rule 13 of the Code of Civil Procedure (for short 'the Code') for setting aside the ex parte decree dated 4.9.1996 passed in Suit No.1608/85 and another application moved under Section 5 of the Limitation Act seeking condonation of delay in filing the application under Order 9 Rule 13 of the Code.