ESCORTS KUBOTA LTD. Vs. DEVINDER KUMAR

JUDGEMENT

(1.) Petitioner, M/s Escorts Kubota Limited, has filed the present petition, under Article 227 of the Constitution of India, against the order dtd. 26/11/2025, passed by learned Civil Judge, Barsar (hereinafter referred to as the trial Court), in CMA Nos.623 & 624 of 2025 in Civil Suit No.237 of 2015, titled as Devinder Kumar versus M/s Escorts Construction Equipments Ltd.

(2.) By way of the order dtd. 26/11/2025, the learned trial Court has allowed the application for setting aside the exparte order passed against the petitioner M/s Escorts Kubota Limited, by putting the condition upon the petitioner to deposit rupees nine lacs with the learned trial court.

(3.) Parties to the lis are hereinafter referred to, in the same manner, in which, they were referred to by the learned trial Court.