(1.) Notices were issued upon opposite party nos. 1 to 10. Learned counsel Mr. Ashish Kumar appears on behalf of opposite party nos. 1 to 3.
(2.) Heard Mr. Abhishek Kumar Dubey, learned counsel for the petitioner and Mr. Ashish Kumar, learned counsel for opposite party nos. 1 to 3.
(3.) This petition has been filed under Article 227 of the Constitution of India praying therein to quash the order dtd. 12/4/2023 passed by the learned Civil Judge, Junior Division, Seraikella in T.P.S./O.S. No.34 of 2016, whereby, the petitioner has been debarred from filing the written statement.