A. V. BUILDCON, RANCHI Vs. CHAYA PAPNEJA

JUDGEMENT

(1.) Heard, learned counsel for the appellant.

(2.) Plaintiff is the appellant before this Court being aggrieved of the order dated 08.01.2020 in Misc. (Civil) Application No.148 of 2019 passed by learned Civil Judge (Sr. Division) VII, Ranchi whereby the application filed by the plaintiff/appellant under order XXXIX Rules 1 & 2 read with Section 151 of the Code of Civil Procedure vide Original Suit No.557 of 2014 has been dismissed.

(3.) Being aggrieved of the said dismissal order the appellant preferred the present appeal.