UNION OF INDIA AND ANOTHER Vs. JAGANNATH SHARMA

JUDGEMENT

(1.) Present civil revision has been filed by the defendants / revisionists being aggrieved against the order dated 19.09.2013, passed by Special Judge E.C. Act / Addl. District Judge, Dehradun, in S.C.C. Misc. Case no. 3 of 2008, dismissing the application under Order IX Rule 13 of CPC filed by the revisionists / defendants for setting aside the ex-parte judgment dated 26.05.2008 and decree dated 30.05.2008, passed by IInd Addl. District Judge, Dehradun, in S.C.C. Suit no. 20 of 2004.

(2.) When the civil revision was taken up for admission, following order was passed by a co-ordinate bench of this Court on 18.12.2013:

(3.) Notice was directed to be issued to the respondent by normal mode and by registered post AD returnable on or before 18.02.2014. None has appeared for the respondent despite service of notice upon him / his associate.