TEJ BRAT SINHA Vs. DY. COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Suraj Singh, the learned counsel appearing on behalf of the petitioner and Mr. Mihir Kunal Ekka, the learned counsel appearing on behalf of the Opposite party nos.1 and 2 (State).

(2.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 13/12/2023 passed by the learned Civil Judge (Senior Division)-VII, Dhanbad, in Original Suit No.3 of 2022.

(3.) Learned counsel for the petitioner submits that M.C.A. No.240 of 2023 has been filed by the O.P.No.4 under Order I Rule 10 (2) CPC which has been allowed by the learned court. He submits that the intervenor is not the necessary party and in spite of that, the learned court has passed the order which is not in accordance with law and in view of that this petition may kindly be allowed.