A. BHIMA RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the petitioners.

(3.) The petition has been filed by the petitioners challenging the order dtd. 9/5/2022 passed in C.S. No.278 of 2010 by the learned 1st Additional Senior Civil Judge, Berhampur rejecting the petition dtd. 21/4/2022 filed under Order-VI Rule-17 of the Civil Procedure Code with the following order :-