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Judgment
Since Mr. Samar Singh Kachwaha, learned counsel for the caveator/respondent No.1 has put in his appearance, the caveat stands discharged.
C.M. No.51048-51049/2018 (exemption)
Allowed, subject to all just exceptions.
The applications are disposed of.
FAO 550/2018 & C.M. No.51050/2018 (for additional documents)
The order dated 18.07.2018 passed by the Court of learned Additional District Judge-05, Patiala House Courts, New Delhi (‘ADJ’) in Civil
Suit No.58429/2016, dismissing the application of the appellant for setting aside the ex parte proceedings against the appellant/company, is the subject
matter of challenge in this appeal.
At this stage, both the learned counsel submit that in fact the appellant company was proceeded against ex parte by the learned ADJ vide order
dated 28.09.2016. The suit was never adjudicated upon and is still pending. The appellant filed an application for setting aside the ex parte proceedings
under the wrong provision of law i.e. under Order IX Rule 13 of the Code of Civil Procedure, 1908 (‘CPC’) instead of Order IX Rule 7 CPC.
Eventually, the application was dismissed by the impugned order.
The impugned order has been passed by the learned ADJ dismissing the application of the appellant for setting aside the ex parte proceedings and
thus it is under Order IX Rule 7 of CPC which in turn is not appealable under Order 43 Rule 1 of CPC.
At this stage, learned counsel for the appellant seeks permission to withdraw the appeal with permission to have recourse to the appropriate remedy
which is available to them in accordance with law.
As such, the petition along with application, being C.M. No.51050/2018, is dismissed as withdrawn with such liberty.