I K LIMBU Vs. CHATUANRORELKIMA

JUDGEMENT

(1.) HEARD Mr. N. Sailo, learned senior counsel assisted by Mr. Ricky Gurung, learned counsel for the petitioner.

(2.) NONE appears for the respondent although name of learned counsel, Mr. P.C. Prusty, Mr. F. Lalzuiliana, learned counsel had been shown in the cause list.

(3.) BY this application under Article 227 of the Constitution of India, the petitioner has challenged the legality and validity of order dated 15.9.2011 passed by the learned Senior Civil Judge -I, Aizawl in Civil Misc. Appln.No. 213/2011 arising out of Civil Suit No. 4/2009.