ASHOK KUMAR SINGH Vs. DHRUB PRASAD SINGH

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, assailing the impugned order dtd. 21/9/2024, passed by the learned Trial Court in CS DJ No. 466/2019, and seeking a direction to the Trial Court to proceed with the trial after granting an opportunity to the parties to lead evidence.

(3.) I have heard the ld. Counsel for the parties and perused the record.