RAJWADI CEMENT MOLDINGWORKS Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned advocate for the respective parties are ad- idem that the matter shall be remanded to the Court below. In the present Revision Application, the applicant has assailed the judgment and order dtd. 13/11/2018 passed by the learned Principal Senior Civil Judge, Ahmedabad (Rural) confirming the order dtd. 16/8/2018 dismissing the suit filed by the petitioner on the ground of delay. There are various grounds raised in the present Revision Application. However, the Court is not examining the same on merits.

(2.) It is the specific case of the applicant that the suit was decreed in the absence of the applicant and such averment are made in para 12 of the application.

(3.) This Court has examined the same, however without opining anything on merit, the impugned order dtd. 13/11/2018 passed by the learned Principal Senior Civil Judge, Ahmedabad (Rural) in Civil Misc. Application No.126 of 2018 is quashed and set aside.