SEMBUTHU ARAKKATALAI CHARITABLE TRUST Vs. PALANIVEL

JUDGEMENT

(1.) The present Civil Revision is filed against the fair and decretal order dtd. 27/8/2022 passed in IA No.5 of 2021 in IP No.2 of 2020 on the file of the Sub Court at Rasipuram.

(2.) The revision petitioners are the respondents 4 and 5 in IP No.2 of 2020. The revision petitioners were set ex parte on 23/10/2021 since they have not filed counter-affidavit in the Insolvency Petition (IP).

(3.) The revision petitioners filed IA in IA No.5 of 2021 to set aside the ex parte order passed by the Trial Court. The Court adjudicated the grounds on which the Interlocutory Application was filed and dismissed the same on the ground that the reasons stated for setting aside the ex parte order are neither candid nor convincing.