SAROJ KUMAR Vs. MANISH KUMAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) No one is present on behalf of respondents despite service of notice and given sufficient opportunities thus, I am proceeding to dispose of this case.

(3.) The instant Civil Miscellaneous Application under Article 227 of the Constitution of India is directed against the order dtd. 16/5/2018 passed by learned Sub-Judge 13, Patna in Title Suit No. 301 of 2005, whereby and whereunder the petition filed by the petitioner under Sec. 10 read with Sec. 151 of Code of Civil Procedure seeking stay of a suit for partition bearing Title Suit No. 301 of 2005 was dismissed.