LAWS(ALL)-2016-5-640

RAM KARAN Vs. JAGDEEP SINGH

Decided On May 02, 2016
RAM KARAN Appellant
V/S
JAGDEEP SINGH Respondents

JUDGEMENT

(1.) Heard Sri Mohan Srivastava for the petitioner and Sri Ashish Kumar Singh for the respondents.

(2.) Sri Ashish Kumar Singh, counsel for the respondents does not propose to file any counter affidavit. With the consent of the parties the petition is being decided on merit at this stage.

(3.) This petition has been filed for setting aside the a part of the order of District Judge dated 8.4.2016 by which application under Order 41, Rule 27 C.P.C. has been rejected.