RAM JIYAWAN Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Affidavit of service filed today in Court is taken on record. Mr. Lakshman Singh, Advocate has put in appearance on behalf of opposite party No. 2 and files vakalatnama, the same is also taken on record.

(2.) Heard learned counsel for petitioner as well as Mr. Nipendra Mishra, learned counsel holding brief of Mr. Manish Kumar, learned counsel for opposite party No. 1 and Mr. Lakshman Singh, learned counsel for opposite party No. 2.

(3.) The writ petition has been filed challenging the order dated 18.3.2013 whereby Civil Revision No. 158 of 2010 (Ram Adhar v. Jiyawan) was allowed and the order dated 26.9.2010 passed by the Trial Court allowing the application 4-C under Order IX, Rule 4 of the Code of Civil Procedure (for short 'the Code') was set aside.