CLR/24/2023
2023 Latest Caselaw 558 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      01.03.2023                        CLR No.24 of 2023
                                        Hon'ble Alok Kumar Verma, J.

An Application to set aside the ex- parte judgment and decree, passed in SCC Suit No. 15 of 2017, has been filed by the revisionist - defendant. In the said Miscellaneous Case, an Application was moved by the revisionist saying that he is ready to give security of the amount due from him under the ex-parte decree. Learned Trial Court, while passing the order dated 01.10.2022, granted permission to the revisionist - defendant to deposit the decretal amount. A Review Application to review the said order dated 01.10.2022 was filed by the revisionist. The said Review Application has been dismissed by impugned order dated 19.01.2023.

Heard Mr. Siddhartha Singh and Mr. P.S. Bisht, learned counsel for the revisionist.

Mr. Siddhartha Singh, Advocate, submitted that the revisionist - defendant is ready to give security of the amount due from him under the ex-parte decree.

Issue notice to the respondent through normal mode as well as by dasti.

Steps to be taken within a week. List this case on 06.04.2023.

(Alok Kumar Verma, J.) 01.03.2023 Shubham