NIMESH DILIPBHAI BRAHMBHATT Vs. HITESH JAYANTILAL PATEL

JUDGEMENT

(1.) RULE.

(2.) This petition under Article 227 of the Constitution of India is filed by the petitioners - original defendant Nos. 3 and 4 with a prayer to set aside the order dtd. 6/2/2020, passed below Exh. 44 in Special Civil Suit No. 447 of 2010 by the learned 3 rd Additional Senior Civil Judge, Surat. By the said application Exh. 44, the petitioners - original defendant Nos. 3 and 4 had prayed for to open their right to file written statement, which was closed on 1/5/2012.

(3.) Despite due service, the respondents have chosen not to appear before this Court, leaving no option but to proceed with the matter Ex-parte.