DHARANI BALLAV DEY Vs. SOUGAT BALLAV DEY

JUDGEMENT

(1.) This petition involves allowing of an application U/o.1 rule 10 of C.P.C at the instance of the 3rd party. This Court looking to the application U/o.1 rule 10 of C.P.C. finds, in paragraph no.3 therein the follows have been averred:-

(2.) It is at this stage of the matter Mr. Mishra, learned counsel for the Petitioner claims that even assuming that the 3rd party is in possession of a portion of the disputed land involved in the pending suit, but as he is not seeking any claim either questioning right of the

(3.) Notice be issued to the Opposite Parties by way of Speed Post / Registered Post with A.D. fixing a short returnable date. Requisites for issuance of notice shall be filed within three working days hence.