RADICO KHAITAN LTD Vs. SHANTY RAINA & ORS

JUDGEMENT

(1.) Present suit has been listed by the learned Joint Registrar as the defendants had been proceeded ex parte on 26th July, 2017 after the application for discharge filed by the defendants' then counsel, was allowed and the plaintiff had closed its evidence on 3 rd August, 2018.

(2.) Today, Ms. Amal Merin Kurian, Advocate of M/s Diwan Advocates enters appearance on behalf of the defendant and prays for some time to file an application seeking to set aside the order dated 26th July, 2017, by virtue of which the defendants had been proceeded ex parte. The relevant portion of the order dated 26th July, 2017 is reproduced hereinbelow:-

(3.) This Court had informed Ms. Amal Merin Kurian, Advocate at first call that it would adjourn the matter only if she files a Vakalatnama in her favour today.