SHANTI TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It has been recorded in the order dtd. 25/3/2025, notices upon opposite party nos. 3 to 7 have been effected and on that day, the matter was adjourned with a view to provide one more opportunity to opposite party nos. 3 to 7, however till date, no appearance has been made on behalf of opposite party nos. 3 to 7. The matter was further adjourned on 15/7/2025. In view of that, this petition is being heard in absence of opposite party nos. 3 to 7.

(2.) Heard Mr. H.K. Shikarwar, learned counsel for the petitioner and Mr. Mihir Kunal Ekka, learned counsel for the State- opposite party nos. 1 and 2.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting-aside the order dtd. 6/8/2024 passed by the learned Civil Judge, Senior Division-VIII, Ranchi, whereby the petition filed under Order VI Rule 17 of the CPC in Original Suit No. 361 of 2009 has been rejected by the learned Court.