MANNI BIBI Vs. MOBINA KHATOON

JUDGEMENT

(1.) Notice was issued to respondent Nos. 1 to 4, who are plaintiffs in the suit. Despite valid service of notice and sufficient opportunity given, no one appeared on behalf of the said respondents / plaintiffs.

(2.) Heard learned senior counsel for the petitioner.

(3.) This Civil Miscellaneous application has been filed under Article 227 of the Constitution of India against the order dtd. 19/6/2018 passed by learned Sub Judge-V, Aurangabad in Partition Suit No. 26/2018 / (4/2018) whereby and whereunder petition filed by the petitioner under Order 1 Rule 10 (2) and Sec. 151 of C.P.C. seeking impleadment as defendant was rejected.