SUKHDEO PD MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jitendra Kishore Verma, the learned counsel appearing on behalf of the petitioners as well as learned counsel appearing on behalf of opposite party no. 1 represented by Ajay Kumar J.C. to S.C. 6, Mr. J.S. Arora.

(2.) Learned counsel for the petitioners has submitted that no notice is required to opposite party no. 1 who is only a proforma opposite party in this revision application and this revision application may be heard and disposed of at this stage itself. The learned counsel for the opposite parties has also agreed to this course. As such, this revision application is being heard finally.

(3.) By the impugned order, the court below has rejected the Miscellaneous Case No. 35/09 whereby the prayer has been made by the plaintiff-petitioner for restoration of T.S. No. 140/99 which has been Dismissed on 14.7.2009 holding that the plaintiff had no interest in pursuing the suit.