Pankaj Mithal, J. - (1.) Heard Sri Nipun Singh, learned counsel for the petitioners. Sri Shamimul Hasnain, appears for the contesting respondents No. 3 and 5.
(2.) An ex parte decree for arrears of rent and eviction was passed against the petitioners on 22.01.2013 by the Judge Small Causes Court.
(3.) The petitioners applied on 23.07.2013 under Order 9, Rule 13 C.P.C. for setting aside the aforesaid ex parte decree along with an application under Section 5 of the Indian Limitation Act, 1963.;