JAGDISH SINGH SON OF LATE DEOKI SINGH RESIDENT OF VILLAGE SURYAPURA Vs. STATE OF BIHAR THROUGH THE COLLECTOR LAKHISARAI

JUDGEMENT

(1.) THE appeal is directed against the order dated 19th of April 2010 passed by the Additional District Judge, Lakhisarai in Miscellaneous Case No. 6 of 2010 whereby the application under order 41 Rule 19 for re-admission of the Title Appeal No. 9 of 2004 was dismissed.

(2.) HEARD learned counsel for the appellants and Assistant Counsel to Standing Counsel No. VI appearing for the respondent nos. 1 and 2. However, no one appears on behalf of the respondent no. 3, despite service of notice.