ONKAR KANWAR Vs. SHIVA TEXYAN LTD.

JUDGEMENT

(1.) These revision petitions have been filed, challenging orders in I.A.No.1 of 2025 in C.O.S.No.833 of 2022 and I.A.No.2 of 2025 in the very same Commercial Suit on the file of the Principal Commercial Court, Egmore.

(2.) CRP.No.5041 of 2025 has been filed by the defendants 9 and 10 in the suit, whereas CRP.No.5044 of 2025 has been filed by the defendants 4, 5 and 7. The application in I.A.No.1 of 2025 was filed to condone the delay of 25 days in filing the petition to set aside the ex-parte decree in C.O.S.No.833 of 2022 and the application in I.A.No.2 of 2025 was filed by the defendants 4 to 7 was directly under Order IX Rule 13 of CPC to set aside the ex-parte decree dtd. 24/11/2023 in C.O.S.No.833 of 2022.

(3.) I have heard Mr.P.V.Balasubramaniam, learned Senior Counsel for Mr.T.Poornam, learned counsel for the petitioner and Mr.Srinath Sridevan, learned Senior Counsel for Mr.R.Ramasubramaniam Raja, learned counsel for the 1st respondent in both the revision petitions.