HARISHA H.T. Vs. SURESH

JUDGEMENT

(1.) The petitioner, a non-party to the suit is before this Court under Article 227 of the Constitution of India questioning the order dtd. 18/10/2022 on I.A.No.1 filed under Order 39 Rule 1 and 2 of CPC in O.S.No.164/2021 on the file of the Additional Civil Judge & JMFC., Krishnarajanagar (Annexure-G) as well as order dtd. 28/3/2023 passed by the Senior Civil Judge and JMFC at Krishnarajanagara, Mysuru in M.A.No.7/2022 (Annexure-H).

(2.) The petitioner has also filed I.A.No.1/2023 under Sec. 151 of CPC seeking leave to permit the petitioner to prosecute the subject matter before this Court.

(3.) Heard the learned counsel Sri.Manu.N.P., for petitioner and perused the writ petition papers.