EURO FABRICS Vs. STARTIME APPARELS

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order made in E.A.No.80/2011 in E.P.No.252/2010, whereby the Court below has rejected the application filed by the petitioner to set aside the ex-parte order passed in the said E.P. on 13.07.2011.

(2.) The brief facts of the case are as follows:

(3.) Mr.S.Parthasarathy, the learned senior counsel appearing for the petitioner submitted that the petitioner has got a valid ground to contest the E.P. by questioning the validity of the award passed. According to the learned senior counsel the award passed against the petitioner is nullity on various grounds. Though he submitted so, he fairly brought to the notice of this Court that the petitioner in fact filed a writ petition before this Court in W.P.No.17256 of 2011, challenging the very same award and the learned single Judge dismissed the writ petition by an order dated 13.12.2012 after considering all the facts and circumstances. He has also produced a copy of the order passed by the learned Judge in the said writ petition.