NAND LAL Vs. SANJAY KUMAR AND ORS.

JUDGEMENT

(1.) Record has been received.

(2.) The appellant-plaintiff has assailed the order dated 1.11.2010 passed by the learned trial Court whereby application under Order 39 Rule 1 and 1 Civil Procedure Code was dismissed. The respondents were served in this case, but they did not put in appearance. The matter can be disposed of at the admission stage.

(3.) Heard.