MEENA KUMARI Vs. URMILA SINHA / VIJAY KUMAR SRIVASTAVA

JUDGEMENT

(1.) The present case is taken up today through video conferencing.

(2.) The present writ petition has been filed for quashing the order dated 18.01.2019 (Anneuxre-4 to the writ petition) passed by the Additional Judicial Commissioner-VI, Ranchi in Civil Misc. Case No. 07 of 2019 (arising out of Partition Suit No. 29 of 1990) whereby the petition dated 09/01/2019 (Annexure-3 to the writ petition) filed by the petitioner for recalling the order dated 27/09/2018 closing the defence evidence, has been rejected.

(3.) Heard Mr. A.K. Sahani, learned counsel for the petitioner and perused the content of the writ petition.