KALYAN PRASAD KHOWALA Vs. NAWAL KISHORE KHOWALA

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, the learned Senior counsel appearing on behalf of the petitioner and Mr. Prashant Pallava, the learned counsel appearing on behalf of the Opposite party nos.1 to 12.

(2.) So far as Opposite party nos.13 to 18 are concerned, they have refused to take notice and in view of that, notice upon them has been deemed to be validly served by order dtd. 19/2/2025 and till date, they have not appeared, and in view of that, this petition is being heard in absence of the Opposite party nos.13 to 18.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 24/9/2024 passed by the learned Civil Judge (Senior Division)-IX, Deoghar, in Original Suit No.03 of 2022 whereby he has been pleased to dismiss the petition dtd. 12/8/2024 for maintaining the status quo. The further prayer has been made for staying the further proceeding of Original Suit No.03 of 2022 till the disposal of the Civil Miscellaneous petition.