ABHISHEK VERMA Vs. RAM SHARAN YADAV

JUDGEMENT

(1.) learned counsel appearing for the opposite party No.2.

(2.) Notice upon the opposite party No.1 has been validly served and notice upon the O.P. Nos.3 to 6 have been dispensed with by order dtd. 13/12/2024 as they are said to be the proforma opposite party.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the order dated 04. 12.2023 passed by learned Civil Judge (Sr. Division)-I, Madhupur in Misc. Civil Application No.33 of 2023 arising out of Original Suit No.06 of 2009 whereby the petition dtd. 6/4/2023 filed by the petitioner/plaintiff under Order VI Rule 17 of CPC for amendment of the plaint has been rejected.