VIJAY KUMAR Vs. HARMINDER SINGH MAHINDRU AND OTHERS

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions bearing Nos.3382 and 3510 of 2014.

(2.) Cr No.3382 of 2014 filed by the defendant-petitioner against the order dated 04.02.2014 (Annexure P-5), whereby, application seeking setting aside the ex parte order had been allowed but opportunity to lead evidence had been declined. Vide order dated 19.08.2013, they were not only proceeded against ex parte but their evidence was closed by order.

(3.) Cr No.3510 of 2014 is against the order dated 29.04.2013 (Annexure P-3) on the premise that the order dated 08.03.2013 calling upon the respondent-plaintiffs to pay the Court fee, has not been complied with, thus, the impugned order, is not sustainable in law.