KUMAR GAURAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Court is intent to dispose of the present civil miscellaneous petition at the admission itself.

(3.) The present petition has been filed under Article 227 of the Constitution of India against the order dtd. 28/10/2021 passed by the learned Additional District Judge 12, Nawada in Title Suit No. 27 of 2019 whereby petition dtd. 10/9/2019 filed by the petitioner under Order 1 Rule 10(2) C.P.C read with sec. 151 of the Code of Civil Procedure (herein after referred to as 'the Code') was rejected.