NIRANJAN BISWAL Vs. SRIDHAR SAHOO

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) The CMP involves a challenge to the rejection of an Application under Order 9 Rule 7 of C.P.C. at the instance of the Defendants on their coming to be ex parte by the trial court.

(3.) There is no dispute in the dates taking place in the meantime, such as by order dtd. 11/9/2017 the trial court made the Defendants ex parte for their not filing written statement in time. Taking plea of ignorance and the reason in delay in filing written statement, the Application under Order 9 Rule 7 of C.P.C. being moved was seriously objected by the Plaintiff. Finally by order dtd. 12/4/2019 the trial court being dissatisfied with the reasons in making such approach with inordinate delay has come to reject the Application under Order 9 Rule 7 of C.P.C., vide its order dtd. 18/12/2021 involving the Application under Order 9 Rule 7 of C.P.C. filed on 12/4/2019.