- (1.) Though the respondent has been served, he does not appear either in person or through counsel
(2.) Leave granted
(3.) Admittedly, the suit was filed in which the government was set ex parte and an ex parte decree was granted. Then the State filed an application to set aside the ex parte decree on 17/2/1984 and that petition was dismissed on the ground that the delay was not properly explained. The appeal was also dismissed by the High court;