NARENDRA BAHADUR Vs. DISTRICT JUDGE LAKHIMPUR KHIRI

JUDGEMENT

(1.) Heard Shri R.R. Upadhyay, learned counsel for the petitioner and Shri P.V. Chaudhary, learned counsel for the respondent Nos. 3 to 5. The respondent Nos. 1 and 2 are the court concerned.

(2.) This Court had passed the following order on 6/12/2023, recording the arguments of learned counsel for the parties:-

(3.) Learned counsel for the respondent Nos. 3 to 5 could not dispute the admission made in the application for recall filed by the respondents under Order IX, Rule 13, C.P.C. However, he submits that the delay has rightly been condoned because ex parte judgment and decree was passed against the respondents and the revision has also rightly been dismissed in accordance with law. There is no illegality or error in the impugned orders.