ANIL KUMAR CHOURASIA Vs. PRABHA DEVI

JUDGEMENT

(1.) It appears from the office report, notices issued upon Respondent Nos. 2 & 4 have been received by them. Respondent Nos. 1 & 3 have appeared through lawyer, who submits that Respondent Nos. 1 & 3 do not need to file any counter-affidavit. Despite repeated calls, none appears to represent Respondent Nos. 2 & 4.

(2.) Heard counsel for the parties.

(3.) The petitioner in this writ application has prayed for quashing the order dated 13.02.2007 passed by Sub-Judge-III, Rajmahal in Title Suit No. 39 of 1995, whereby the petitioner's prayer under Order VII, Rule 14 of the C.P.C. for allowing him to introduce in evidence, the certified copy of the order passed in S. 144, Cr. P. C. proceeding between the parties, has been rejected.