CHITRANJAN KUMAR SINGH Vs. ASHA SINGH

JUDGEMENT

(1.) No one appeared on behalf of the respondents despite valid service of notice on them and sufficient opportunities given for their appearance.

(2.) Heard Mr. J.S. Arora, 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. 17/3/2018 passed in Title Partition Suit No. 467 of 2008 by the learned Sub Judge ' II, Patna whereby and where under the substituted respondent No. 1 has been permitted to adopt another written statement of the original defendant No. 1.