JYOTI PRASAD SINHA Vs. RITESH KUMAR GUPTA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the O.P. No. 1.

(2.) Notice upon rest of the opposite parties has already been served, however, they have chosen not to appear in the matter.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 18/9/2023, passed by the learned Additional Civil Judge (Junior Division)-III, Hazaribag, in Title Suit No. 79 of 2012, whereby, the petition filed by the petitioner/plaintiff under Order-VI Rule-17 read with Sec. 151 CPC has been rejected by the learned court.