BIKRAMJIT SINGH Vs. KULDEEP KAUR

JUDGEMENT

(1.) Challenge in this revision petition under Article 227 of the Constitution of India is to order dtd. 10/9/2018 (Annexure P-6) wrongly written as 27/9/2018, passed by the learned Civil Judge (Junior Division), Tarn Taran, dismissing the application filed by the petitioners-defendants for setting aside ex parte order dtd. 4/1/2018.

(2.) In view of the nature of order proposed to be passed, I do not deem it necessary to issue notice to the respondents, as the same would entail delay of conclusion of proceedings as also incurring of expenditure by the respondents.

(3.) Brief facts of the case leading to the filing of the revision petition are that the petitioners-defendants were proceeded ex parte on 4/1/2018 despite having filed written statement and being represented through counsel. However, application for setting aside of ex parte order was filed only on 21/8/2018. The same was dismissed vide order dtd. 10/9/2018 on the ground that sufficient cause had not been shown especially in the background of the application for setting aside ex parte order dtd. 4/1/2018 having been moved after more than eight months and that too despite having filed written statement and being represented through counsel in the suit.