AJAY KUMAR Vs. DEVIDIN PRASAD

JUDGEMENT

(1.) Record taken up on mentioning being made on behalf of the petitioner and I intend to dispose of the petition at the stage of admission itself.

(2.) Heard learned counsel for the petitioner as well as learned senior counsel for the respondents.

(3.) The petitioner is aggrieved by the order dtd. 29/8/2024 passed by learned Munsif 1st, Sasaram, Rohtas in Execution Case No. 06 of 2011 arising out of Eviction Suit No. 03 of 1998, whereby and whereunder the petition dtd. 13/3/2020 filed by the petitioner under Order 21 Rule 29 read with Sec. 151 of the Code of Civil Procedure (hereinafter 'the Code') was rejected.