BHUDEO CHOUDHARY Vs. MUKTA CHOUDHARY

JUDGEMENT

(1.) Heard Mr. Bhaiya V. Kumar, the learned counsel for the petitioners.

(2.) This petition has been filed under Article 227 of the Constitution of India for quashing of the order dtd. 20/8/2024 passed by learned Additional Civil Judge, Jr. Division VII, Hazaribagh whereby the petition for substitution of Defendant nos.7 and 2(d) has been allowed.

(3.) Learned counsel for the petitioners submits that belatedly the said petition of substitution was filed and the same was also abated and in absence of any prayer of setting aside the abatement the learned court allowed the substitution which is illegal which may kindly be dismissed.