CLR/29/2023
2023 Latest Caselaw 580 UK

                      Office Notes,
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SL.                 proceedings or
         Date                                           COURT'S OR JUDGES'S ORDERS
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      02.03.2023                        CLR No. 29 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Revisionist-plaintiff had filed an Original Suit (No. 67 of 2010) against the respondents. In the said Suit, counter-claim was filed. Counter-claim was decreed ex- parte on 13.10.2017. Revisionist filed an application under Order 9 Rule 13 of the Code of Civil Procedure, 1908 along with an application under Section 5 of the Limitation Act, 1963 to set aside the said ex-parte judgment and decree. Application, filed under Section 5 of the Limitation Act, 1963 has been dismissed vide impugned order dated 28.11.2022.

Heard Mr. T.A. Khan, learned Senior Advocate assisted by Mr. Mohd. Shafy, learned counsel for the revisionist.

Issue notice to the respondents. Steps to be taken within a week. List this case on 05.06.2023 after fresh cases.

(Alok Kumar Verma, J.) 02.03.2023 Shiksha