Aita Maya Gurung And Others vs Ratna Kumar Pradhan And Others

Meenakshi Madan Rai, J

Ms. Tashi Doma Bhutia, Learned Counsel enters appearance for the Appellants today.

Learned Counsel for the Appellants submit that a copy of I.A. No.01 of 2025, filed by the Applicant/Respondent No.3, which is an application for condonation of delay under Section 5 of the Limitation Act, 1963, read with Section 151 of the Code of Civil Procedure, 1908, for setting aside the ex parte Judgment, dated 17-04-2023, of this Court was not made over to them.

Let necessary requisites be made over to the Learned Counsel for the Appellants.

Issue Notice to the Respondents No.1 and 2.

Requisites be filed within three days.

List on 10-04-2025, as found convenient by the parties.