VIJAY METAL WORKS Vs. RAMESH ANANT KERKAR

JUDGEMENT

(1.) Heard Mr. Bhobe for the petitioner and Mr. P. Sawant for respondent nos. 1(b), 1(c), 1(d) and 1(e).

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioner, the original plaintiff in Special Civil Suit No. 28/2003/A, challenges the order dtd. 16/1/2019 made by the Senior Civil Judge, "A " Court at Ponda condoning delay of two years five months seventeen days in applying setting aside an ex-parte judgment and decree dtd. 3/3/2010 made in the said suit.