Pradeep Nandrajog, J. - (1.) Civil Misc. Application No.380/2018 and Civil Misc. Application No.3305/2017: The respondents have refused to accept notice issued by this Court and thus we proceed ex-parte against the respondents.
(2.) Impugned judgment shows that even before the trial Court the respondents chose not to appear and the decision dated 08.06.2017 has been pronounced ex-parte.
(3.) For the reasons mentioned in the Civil Misc. Application No.380/2018, delay of 58 days in filing the appeal is condoned.;