- (1.) The petitioners-plaintiffs have challenged the order dated 16.11.09 passed by the Civil Judge (Jr. Div.), Sikrai, District Dausa in Civil Suit No. 20/09 whereby the court has set aside the ex-parte proceedings drawn on 10.7.09.
(2.) Heard the learned counsels for the parties.
(3.) The only contention raised by the learned counsel for the petitioners is that the trial court has set aside the order dated 10.7.09 directing to proceed ex-parte, though the respondents-defendants had made the application three months after passing of the said order.;