RAMA SHANKAR SHARMA Vs. SUBODH KUMAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The present application has been filed challenging the order, dtd. 28/1/2022, passed by learned Sub Judge-I, Danapur, Patna, in Misc. Case No. 36 of 2018, under Order VI Rule 17 of the C.P.C.

(3.) Learned Counsel for the petitioner, assailing the impugned order, submits that the learned Court below has committed illegality in allowing the amendment of the miscellaneous petition filed by the defendant-judgment debtor.