OM RAJ Vs. RAJNISH KUMAR

JUDGEMENT

(1.) Present petition has been filed by the petitioner/plaintiff against the order passed by the learned Civil Judge (Senior Division), Nadaun, dated 23.4.2011, dismissing the application filed by the petitioner under Order 23 Rule 1(3) read with Section 151 CPC for withdrawal of the suit and permission to file the same afresh.

(2.) A notice of the petition was issued to the respondents.

(3.) I have heard the learned counsel for the parties and have gone through the certified copies of the documents placed on record. The record of the case was not necessary and was not summoned accordingly.