VIRENDRA KUMAR SAHU Vs. RAM CHANDRA YADAV

JUDGEMENT

(1.) HEARD the parties.

(2.) THE order impugned passed by the High Court arises out of the order passed by the Trial Court under the provision of Order XXXIX and Rule 1 and 2.

(3.) THE order impugned passed by the High Court is accordingly set aside. In view of our aforesaid direction the suit shall stand closed. The appeal is accordingly disposed of.