TULSIDAS SANGHANI Vs. SUNIL MAHESHWARI

JUDGEMENT

(1.) Learned counsel for the petitioner submits that respondents No.1, 2, 3 and 7 were ex-parte before the trial Court and the notice against respondents No.1 and 2 may be dispensed with.

(2.) On due consideration, notice against respondents No.1 and 2 is dispensed with.

(3.) This petition has been filed challenging the order dtd. 27/1/2023 passed by the 1st Civil Judge, Class-I to the Court of 1st Additional Judge, Raipur in Civil Case No.223-A/2011 whereby the application preferred by the petitioner/plaintiff under Order 6 Rule 17 of the CPC was dismissed.