ANIL PRASAD Vs. BRAJESH VERMA

JUDGEMENT

(1.) Two cases have been tagged together however seeing the nature of orders separate order is being passed in both the C.M.Ps.

(2.) Heard Mr. Jai Prakash, learned senior counsel for the petitioner, Mr. Bibhash Sinha, learned counsel for the O.P. No.1 and Mr. P.A.S. Pati, learned counsel for the O.P. No.2.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside order dtd. 18/6/2024 passed by the learned Sub- Judge-II, Ranchi in M.C.A. No. 710 of 2022 in O.S. No. 398/2013 whereby the petition filed by the plaintiff/petitioner under Order VI Rule 17 read with sec. 151 C.P.C. for seeking amendment in the plaint, has been rejected by the learned court.