G.S.SISTANI, J. - (1.) I .A. 13567/2012 has been filed by the defendant no.1 seeking condonation of 6 days delay in filing I.A. 13566/2012 (for setting aside the ex parte judgment dated 1635/2009).
(2.) COUNSEL for the non -applicant submits that he has no objection if the present application is allowed. Heard. For the reasons stated in the application and in view of the stand taken by counsel for the non -applicant, present application is allowed. Delay in filing I.A.13566/2012 is condoned. I.A.13566/2012 is taken on record.
(3.) APPLICATION stands disposed of.;