SHRI. LHOUVITSO ZHALE Vs. SHRI. SAZOLIE ANGAMI

JUDGEMENT

(1.) This is a revision petition filed under Rule 32 of the Rules for Administration of Justice and Police in Nagaland, (Third Amendment) Act, 1984 read with section 115 of the Code of Civil Procedure, 1908, praying for quashing and setting aside the ex-parte order dated 15.09.2016, passed by the D.Bs court, Kohima in Pol. Case No. 8 of 2016.

(2.) The brief facts of the case as submitted by the learned counsel for the petitioner are as follows;

(3.) Aggrieved by the said order, the petitioner preferred this revision petition praying for quashing and setting aside the same, on the following grounds;