BIJAY KUMAR MANTRI Vs. SHIV NANDAN MANTRI

JUDGEMENT

(1.) Learned Senior Counsel for the petitioner and learned counsel for the opposite parties/respondents have been heard on the last date of hearing.

(2.) The matter has been taken up for hearing on the point of admission but I intend to dispose of this civil revision petition at the stage of admission stage.

(3.) The petitioner has filed the instant civil revision petition for setting aside the order dtd. 3/7/2019 passed in Title Suit No. 52 of 2018, whereby and whereunder the application filed under Order 7 Rule 11 of the Code of Civil Procedure of the petitioner/defendant has been rejected by the learned Sub Judge-II, Kishanganj.