NEJAM ANSARI Vs. MOJAHIM ANSARI

JUDGEMENT

(1.) Notice upon the Opposite party nos.1 to 3 have already been effected and they have not appeared and in view of that this matter was adjourned on 3/3/2025 with a view to provide one more opportunity to the Opposite party nos.1 to 3 and in spite of that, they have not appeared before Court and as such, this petition is being heard in absence of the Opposite party nos.1 to 3.

(2.) Heard the learned counsel appearing on behalf of the petitioner.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 5/3/2024 passed by the learned Principal District Judge, Lohardaga in Civil Appeal No.05 of 2022 whereby the petition filed by the petitioners herein under Order XLI Rule 27(i)(a) read with Sec. 151 of the CPC has been rejected by the learned court.