ARROW CABLES LTD Vs. KASHYAP VYAS

JUDGEMENT

(1.) Mr. Maganti Satyanarayana, learned counsel for the petitioner.

(2.) Heard on the question of admission.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dtd. 22/1/2024 by which the application preferred by the respondents No.1 and 2 under Sec. 5 of the Limitation Act, 1963, seeking condonation of the delay in setting aside the ex parte judgment and decree dtd. 13/12/2019, has been allowed.