UNION OF INDIA Vs. FIBRE PROCESSORS PVT. LTD.

JUDGEMENT

(1.) THESE two revisions have been on the regular board of this Court since 18.7.2000. Despite the fact that the cases have been called out on various occasions, nobody appeared for the petitioner. This Court is left with no choice, but to decide the matter in accordance with law.

(2.) BY this order I propose to dispose of two revisions being Civil Revision No. 1792 of 1983 and Civil Revision No. 1793 of 1983 both titled as Union of India v. M/s Fibre Processors Pvt. Limited.

(3.) AFTER considering the said issues the learned trial Court dismissed the application by coming to the conclusion that neither sufficient cause has been shown for setting aside the ex parte decrees nor the applications were within time. In fact, the learned Court also dealt with the merits of the contentions raised in regard to suits including legality of the service of notice on railways. The observations of the learned trial Court in this regard read as under :