MD. NAIMUDDIN Vs. UMAR ALI

JUDGEMENT

(1.) Heard Mr. Kundan Kumar Ambastha, learned counsel for the petitioners and Mr. Prabhat Singh, learned counsel for opposite party no. 1.

(2.) Notices upon opposite party nos. 2 to 4 have already been effected which is indicated in the order dtd. 21/4/2025 and on that day, with a view to provide one more opportunity to opposite party nos. 2 to 4, the matter was adjourned, however till date, no appearance is made on behalf of them and in view of that, this petition is being heard in absence of opposite party nos. 2 to 4.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting-aside the order dtd. 22/2/2023 passed by the learned Civil Judge (Sr. Division-V), Ranchi, whereby, the petition filed for accepting the written statement has been rejected by the learned Court.