LALITA DEVI Vs. KAJAL RAM

JUDGEMENT

(1.) learned counsel appearing for the sole opposite party.

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the orders dtd. 8/7/2022 and 7/12/2024 passed by learned Civil Judge (Junior Division)-X, Giridih in Original Suit No.95 of 2019 whereby the petitioner has been debarred to file the written statement and recall of the order dtd. 8/7/2022 respectively has been rejected.

(3.) Learned counsel appearing for the petitioners submits that the Original Suit No.95 of 2019 instituted in the concerned Court for declaration of possession of title and recovery of possession against petitioners/defendants. The petitioners/defendants have appeared before the Court and started participating in the proceeding and by order dtd. 8/7/2022 they have been debarred to file the written statement and on 26/11/2024 the petition to recall the order dtd. 8/7/2022 has been filed which has been rejected by the learned Court by order dtd. 7/12/2024. He submits that the right of the petitioner has been taken away and in view of that the said order may kindly be set aside.