- (1.) ADMIT, Mr. Mandhana appears for contesting respondent No. 1. The service of respondent No. 2 is dispensed with.
(2.) HEARD learned counsel for the parties.
(3.) THIS writ petition on behalf of defendants is directed against the impugned order dated 19-2-2007 passed by Additional civil Judge (Sr. Division) No. 1, Beawar, District Ajmer, whereby their application for setting aside the ex parte order dated 11-9-2006 has been rejected.;