M.S.Sullar, J. - (1.) The contour of the facts and material culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially respondent-plaintiff Tejinder Pal Bhalla son of Sant Sarup Bhalla (for brevity "the plaintiff") has instituted the civil suit for rendition of accounts of the firm M/s. Apex Electronics, pertaining to financial years 2005-96 to of R.C. Singla and others (for short "the defendants"). The defendants contested the claim of the plaintiff, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) Subsequently, since, nobody appeared on behalf of the defendants, so the Trial Court treated the cross-examination of plaintiff-pugned order dated 2.12.2013.
(3.) Aggrieved thereby, the petitioners-defendants have preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.;