JAGDEO AND OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Krishnaji Khare, counsel for the revisionists and Shri Ram Chandra Solanki for the opposite party nos.1, 2 and 4.

(2.) The instant revision is directed against the order dated 15.09.2017, whereby application 344 Ga supported by the affidavit 345 Ga filed by the revisionists. The defendants 6 and 7 in Suit No.127 of 1991 for recall of an order dated 09.04.2001, whereby the suit was directed to proceed ex-parte against them, has been dismissed by the trial Court.

(3.) Assailing the order impugned, counsel for the revisionist has submitted that the impugned order does not record any finding that the revisionists had knowledge of the suit and therefore, the trial Court has wrongly refused to recall the order to proceed ex-parte against them.