RATAN KUMAR CHAUDHARY Vs. LAXMAN MAHATO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As prayed for by learned counsel for the petitioner, he is permitted to appropriately amend the provision of law under which the application has been filed, from Art. 226 to 227 of the Constitution of India. Let the same be done during the course of the day.

(3.) The petitioner has prayed for quashing of the order dated 09.08.2012 passed in Title Suit No. 34 of 1996 by the Sub-Judge-VIII, Bhagalpur allowing the substitution petition filed by the plaintiff-respondent under Order 22, Rule 3 of the Code of Civil Procedure, 1908, after condoning the delay.