UPENDRA KUMAR Vs. ASHOK RAI

JUDGEMENT

(1.) The matter has been taken up on mentioning being made on behalf of the petitioner.

(2.) The petitioner is aggrieved by the order dtd. 23/11/2023 passed by learned Subordinate Judge-I, Sonepur, Saran in Title Suit No. 235 of 2023.

(3.) Learned counsel for the petitioner submits that the defendant/petitioner was restrained from making construction over the suit property and parties were directed to maintain status quo without hearing the defendant/petitioner. No notice was issued as is reflected from the copy of the order sheet attached with the present petition. Learned counsel prays that the impugned order be stayed and notice be issued to the respondents.