RENUKA KHALKHO Vs. MAHENDRA KUMAR TOPPO

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party No.1.

(2.) Notice upon the opposite party Nos.2 to 5 has been effected, however, they have chosen not to appear before the Court and on 24/3/2025 with a view to provide one more opportunity to them the matter was adjourned and in spite of that they have not appeared, as such this petition is being heard in absence of opposite party Nos.2 to 5.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside of the order dtd. 28/7/2023 passed by learned Civil Judge (Senior Division)-II-cum-LA Judge, Ranchi in MCA No.219 of 2023 arising out of Misc. Case No.126 of 2018 whereby the learned Court has been pleased to allow the same petition dtd. 24/2/2023 under Order 6 Rule 17 of CPC.