MANJEET SINGH Vs. INDUSIND BANK LTD

JUDGEMENT

(1.) This petition is instituted against the order dated 18.3.2014 rendered by learned District Judge, Una in Petition No.202/2014.

(2.) Pertinent facts necessary for adjudication of this petition are that the petitioner/judgment debtor (hereinafter referred to as the judgment debtor for the sake of convenience) was proceeded ex-parte on 18.2.2012 in the execution petition No.23/2010. He moved an application under Order 9 Rule 7 read with Section 151 of the Code of Civil Procedure for setting aside the ex-parte order dated 18.2.2012.

(3.) According to the averments contained in the application, the judgment debtor was not aware of the execution proceedings. The application was contested by the decree holder. According to the averments contained in the reply, a notice was duly served upon the judgment debtor for 18.2.2012, however, he failed to put in appearance before the executing court.