AMIT KAPOOR Vs. ASHU AND ORS.

JUDGEMENT

(1.) Petitioner has assailed order dated 08.11.2013 (Annexure P-4) passed by Civil Judge (Jr. Divn.), Ludhiana in Civil Suit No.120 dated 17.5.2012 titled as Ashu vs. Poonam Gupta and others in which application under Order 9 Rule 7 CPC for setting aside the order dated 02.07.2013 and for permitting the defendant to contest the suit on merits, has been dismissed.

(2.) Plaintiff moved an application under Order 9 Rule 7 CPC seeking setting aside of ex parte order dated 02.07.2013 and for permitting the defendants/applicants to contest the suit on merits.

(3.) Applicant/Petitioner alleged that on 02.07.2013 the defendants No.3, 4 and 5 had received the summons issued by the trial Court and their counsel filed memo of appearance on behalf of appellants/defendants. The case was adjourned to 24.07.2013 for filing power of attorney as well as written statement. On 24.07.2013, the case was further adjourned to 12.08.2013 and thereafter again adjourned to 27.08.2013 for filing power of attorney and written statement.