PROPRIETOR OF J.P. INDUSTRIES, NIKHIL Vs. PROPRIETOR OF MANALI CAST AND ENGINEERING COMPANY,BHAVINKUMAR TARACHAND SONI

JUDGEMENT

(1.) The present petition is filed by the petitioner challenging the impugned judgment and order passed by th 4 Additional District and Sessions Judge, Anand dtd. 8/10/2021 by which the delay condonation application in filing the appeal against the judgment and decree dated th 6/9/2019 passed by the 4 learned Additional Civil Judge, Anand in RCS No.324 of 2016 is rejected. This Court, while issuing the notice has passed the following order on 8/6/2022:

(2.) The bailiff report dtd. 24/6/2022 shows that notice is served on respondent, however, no appearance is filed for the respondent. Learned advocate Mr.Sharma submits that he has already deposited Rs.5000.00 before the Registry of this Court pursuant to the order dtd. 8/6/2022.

(3.) Considering the fact that though the notice is served long ago and even thereafter the matter is time and again adjourned for about 8-10 times, no one has appeared on behalf of the respondent, therefore the petition is now taken up for hearing.