MITHILESH KUMAR SINGH Vs. RAMA DEVI AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) A copy of the plaint of Title Suit No. 287 of 2018 has been submitted by the learned counsel for the petitioner. Let the same be kept on record.

(3.) This application under Article 227 of the Constitution of India has been filed by the petitioner for setting aside the order dated 17.11.2018 passed in Title Suit No.287 of 2018 by the learned Sub-Judge-1st (West), Muzaffarpur whereby he has rejected the application of the petitioner for appointment of an advocate commissioner.