LAWS(JHAR)-2025-4-79

PANCHU NONIA Vs. GAUTAM SINHA

Decided On April 28, 2025
Panchu Nonia Appellant
V/S
Gautam Sinha Respondents

JUDGEMENT

(1.) Heard Mr. Amit Kr. Das, learned counsel appearing for the petitioner, Mr. Shashank Shekhar, learned counsel appearing for the opposite party Nos.1 and 2 and Mr. Saibal Kr. Laik, learned counsel appearing for the opposite party No.3.

(2.) Mr. Laik, learned counsel appearing for the opposite party No.3 submits that the opposite party No.3 herein is defendant No.3 in the said suit.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the order dtd. 8/4/2024 passed by learned Civil Judge (Senior Division)-IX, Dhanbad in Original Suit No.365 of 2022 whereby the learned Court has been pleased to allow the application dtd. 4/3/2024 filed by the plaintiff in Civil Miscellaneous Application No.114 of 2024 under Order I Rule 10(2) read with Sec. 151 of Civil Procedure Code filed in the said suit.