ARSHAD ALI Vs. ANIL MANDAL

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the respondent/Opposite parties in both the cases.

(2.) Both these cases are arising out of the same suit and in view of that both the cases are heard together.

(3.) C.M.P. No. 949 of 2024 has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 7/8/2024 passed by learned Civil Judge, Senior Division Bench-II, Jamtara, whereby the petition filed under Order VIII Rule 1A(3) of the Code of Civil Procedure in Original Suit No. 01/2018 was rejected by the learned court concerned.