MUTHOOT FINANCE LTD. Vs. MAMMU HAJI

JUDGEMENT

(1.) This is a petition filed by the petitioner to re-admit R.S.A.No.614/2023, which was dismissed for default as per judgment dtd. 6/11/2023.

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the additional respondents 2 to 6.

(3.) This M.J.C. has been filed within time and according to the learned counsel for the petitioner, even though he was ready to argue the matter on 6/11/2023, he could not argue the matter because of stomach disorder and diarrhea. Accordingly, re-admission of the appeal for hearing on merits, is sought for.