AMIT RAWAL,J. - (1.) CM No. 19124-CII of 2013 & 19125-CII of 2013 : For the reasons stated in the application, which is duly supported by an affidavit, delay of 9 days in filing and 40 days in refiling the revision petition is condoned.
(2.) Applications stands allowed. Main case
(3.) The petitioner-Assistant Collector of Customs is aggrieved of the order dated 3-11-2009 declining the application filed under Order 9 Rule 13 CPC for setting aside the ex parte judgment and decree dated 12-2-1999 and as well as the judgment dated 7-3-2013 vide which the appeal was dismissed.;