K K CONSTRUCTIONS REP BY MANAGING PARTNER, KANDRU SIVA NAGENDRA RAO S/O LINGAIAH Vs. KUNNERLA MADHAVI W/O REDDAIAH

JUDGEMENT

(1.) Mr. S.V.S. Prasada Rao, Advocate appears on behalf of the respondent seeks permission to file his vakalatnama during the course of the day. Permission granted.

(2.) Counsel for the appellant submits that he had sent demand draft of Rs.15,000/- as directed by this Commission to the respondent but they have received it back with the noting that respondent is not staying at the given address. The validity of the demand draft has now expired. He undertakes to pay the amount by way of fresh demand draft before the State Commission. In view of no objection and for the reasons disclosed in the application, the ex parte order is hereby set aside on payment of cost of Rs.30,000/-. Delay of two days in filing the written version is also hereby condoned on payment of cost of Rs.20,000/- and appellant is directed to file its written version by the next date fixed before the State Commission. Cost be paid to the respondent by means of demand draft in her name within four weeks. With these observations, the stands disposed off.