1. Case taken up.

2. This Miscellaneous Application has been filed by JD with a prayer for setting aside exparte decree.

3. Counsel for other side, who is the Petitioner in main Petition had appeared. Let counter if any, within four weeks, then rejoinder within two weeks be got filed.

4. Learned Counsel for Applicant mentioned that it is not intending to make the deposit of decretal amount, unless being heard on merit. Hence, there is no ground for any stay of the impugned exparte decree. For having any relief, the decretal amount is to be deposited, subject to outcome of this proceeding, and if the instruction is being received in this regard, the same may be pressed on next date.

5. List the matter on 19.12.2026 "for further hearing".