HARI SHANKAR YADAV Vs. DAKHIYA DEVI

JUDGEMENT

(1.) Despite valid service of notice, no one appeared on behalf of the respondent.

(2.) Heard learned counsel for the petitioners.

(3.) The instant Civil Miscellaneous application under Article 227 of the Constitution of India has been filed for setting aside the order dtd. 7/2/2018 passed by learned Sub-Judge 4, Gaya, in Title Suit No. 63 of 2015 by which amendment petition dtd. 17/5/2017 filed by the defendants/petitioners under Order 6 Rule 17 of the Code of Civil Procedure has been rejected.