NARINDER SINGH Vs. AVTAR SINGH AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the order dated 24.02.2016 (Annexure P-7) passed by learned trial Court, whereby application of the petitioner-defendant for setting aside the ex-parte order, was dismissed, defendant No.1 has approached this Court by way of present revision petition.

(2.) Notice of motion was issued, subject to payment of costs of Rs.30,000/- to be deposited by the petitioner before this Court and in the meantime, learned trial Court was directed to adjourn the case beyond the date fixed before this Court.

(3.) Heard learned counsel for the parties.