AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 183 wordsEarlier an order for ex-parte was allowed against respondent on 4.11.2020 because inspite of service of notice in July 2020 he had not appeared.
But as per last opportunity the respondent had appeared on 23.11.2020 through Mr. Vikram Singh, Advocate. He was granted four weeks' time for filing reply and a lesser time for filing vakalatnama.
On 15.7.2021 counsel for respondent disclosed that he had not received any instructions for filing reply nor the cost imposed on 1.3.2021.
Ultimately, on 26.8.2021, learned counsel for the respondent chose not to appear. Even today he has not appeared although the name of Mr. Vikram Singh appears in the cause list.
Since more than a year the respondent has avoided to file vakalatnama as well as reply and now it has stopped appearing thriugh the counsel or any other representative. In the facts of the case, the payer for exparte hearing is found to be reasonable and the same is allowed.
Let the matter be listed before the Court of Registrar on 25.10.2021 for passing necessary orders and directions to make the petition ready for hearing.