RAGINI DEVI Vs. SANJAY MISHRA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party Nos.1 and 3.

(2.) Notice upon the opposite party No.2 has already been effected and the matter was adjourned with a view to provide one more opportunity to opposite party No.2 on 29/4/2025 in spite of that he has not appeared, as such this petition is being heard in absence of opposite party No.2.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the order dtd. 7/12/2023 passed by learned Sub-Judge ' XI, Deoghar arising out of Original Suit No.251 of 2021 whereby the Misc. Civil Application No.477 of 2022 dtd. 14/12/2022 filed by the petitioner/plaintiff under Order XXVI Rule 9 of CPC has been rejected by the learned Court.