SONIA SANDESH TARKAR Vs. SOLA CHANDRASEKHAR

JUDGEMENT

(1.) The applicant has challenged the order passed by the Trial Court rejecting application for condonation of delay in setting aside ex parte decree.

(2.) The respondents/original plaintiffs filed suit for specific performance of agreement to sell dtd. 28/8/2002. The applicant was duly served with suit summons. She engaged an Advocate; however, failed to file written statement. Therefore, by order dtd. 22/2/2011, the suit proceeded without written statement of defendant. The Trial Court by judgment and order dtd. 1/3/2012 passed ex parte decree for specific performance.

(3.) Yesterday learned Advocate for the applicant made submissions on merits. Present petition was adjourned only to enable parties to place on record copy of reply to application for condonation of delay.