DSIDC Vs. R P GUPTA

JUDGEMENT

(1.) VIDE order dated 25. 4. 2001 the learned Trial Judge has dismissed an application under Order 9 Rule 13 CPC filed by the appellant.

(2.) VIDE said application the ex-parte judgment and decree dated 14. 10. 1999 was sought to be got recalled.

(3.) IN brief, relevant facts are that an award was filed in the court and taking cognizance of the award notice of filing of the award in the court was issued to the claimant and the respondent. The appellant was the respondent. The notice of filing of the award was issued on 24. 8. 1999 notifying that the matter would be taken up by the Court on 14. 10. 1999. On 9. 9. 1999, within 30 days of receipt of notice of filing the award in the Court, objections to the award were filed by the appellant.