PAVAN SACHDEVA Vs S.M.S.PHARMACEUTICALS LTD.
Bench: B.N. AGRAWAL,G.S. SINGHVI, , ,
Case number: C.A. No.-005410-005410 / 2008
Diary number: 27328 / 2006
Advocates: B. VIJAYALAKSHMI MENON Vs
D. MAHESH BABU
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5410 OF 2008 (Arising out of S.L.P. (C) No.21540 of 2006)
Pavan Sachdeva & Anr. ...Appellant(s)
Versus
S.M.S. Pharmeceuticals Ltd. & Anr. ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties.
The Trial Court passed ex-parte decree in a summary suit. The appellants
filed an application for setting aside the ex-parte decree and also for condonation of
delay. The same was registered as I.A. No.1224 of 2000. The Trial Court, by its order
dated 23rd February, 2001, allowed the application. That order was set aside by the
High Court and the matter was remitted to the Trial Court for fresh disposal of I.A.
No.1224 of 2000.
Having heard learned counsel for the parties and perused the records, we
are convinced that the High Court was not justified in interfering with the order of
the Trial Court because the same did not suffer from any error of jurisdiction or
material irregularity in exercise of jurisdiction. As a matter of fact, the High Court
has not
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recorded any finding on this issue.
Accordingly, the appeal is allowed, the order passed by the High Court is
set aside and the one passed by the Trial Court is restored. The Trial Court shall now
decide the summary suit afresh in accordance with law.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, September 01, 2008.