MANJEET SINGH Vs. RAKESH BILLA

JUDGEMENT

(1.) The counsel for the defendant states that he has filed an application for setting aside of the order dated 31st January, 2019 proceeding ex parte against the defendant but which application has not been listed.

(2.) Nothing substantial transpired on 31st January, 2019 when the defendant was proceeded against ex parte or thereafter and thus there is no need for the defendant to apply for setting aside of the order proceedings ex parte against the defendant and the defendant, in law is entitled to join the proceedings. The defendant so joins the proceedings.

(3.) The suit otherwise, prior to the defendant being proceeded against ex parte, was ripe for framing of issues.