T.N.NAVEEN KUMAR Vs. CHIEF OFFICER

JUDGEMENT

(1.) The petitioner who is the plaintiff has called in question correctness of the order on I.A.No.10 filed under Order VI Rule 17 of CPC, which has been rejected the by trial Court by virtue of the impugned order of 30/9/2021.

(2.) The parties are referred to their ranks before the trial Court for the purpose of convenience.

(3.) Respondent No.1 is represented by learned counsel Sri Shivashankara Y.D., and Respondents No.6 to 10 are represented by their learned counsel Sri H.V.Devaraju. Insofar as respondents No.2 to 5, they have refused receipt of summons and service is held sufficient as regards such of the respondents.