MADAN PRASAD SAH Vs. KISHORE NARAIN NARONE

JUDGEMENT

(1.) Heard Mr. Lalit Yadav, learned counsel appearing for the petitioner and Mr. Jitesh Kumar, learned counsel appearing for the O.P. No. 6.

(2.) It appears that notice upon rest of the opposite parties have already been validly served, however, appearance on their behalf has not been made as yet. Earlier the matter was adjourned on 28/1/2025 with a view to provide an opportunity to the said opposite parties. Today also nobody has responded on behalf of the rest of the opposite parties, as such, this CMP is being heard in absence of rest of the opposite parties.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 18/3/2023, passed in M.C.A. No. 225 of 2022, arising out of Original Suit No. 27 of 2020, by the learned Civil Judge (Sr. Div.)-XI, Deoghar, whereby, the petition filed under Order-I, Rule-10(2) of the CPC by the petitioner, has been dismissed by the learned court.