NEJAM ANSARI Vs. MOJAHIM ANSARI

JUDGEMENT

(1.) Heard Mr. Jai Prakash, learned senior counsel appearing for the petitioners and Mr. Sandeep Verma, learned counsel appearing for the O.P. No. 1.

(2.) Ms. Priyanka Bobby, A.C. to Mr. G.K. Sinha, learned counsel submit that the O.P. Nos. 2 and 3 have taken No Objection from her office, in view of that she is not in a position to argue the matter on their behalf.

(3.) This petition has been filed under Article 227 of the Constitution of India, wherein prayer is made for setting aside the order dtd. 5/3/2024, passed by the Principal District Judge, Lohardaga, in Civil Appeal No. 05 of 2022, whereby, the petition filed under Order- XXVI Rules-9 and 10 read with Sec. 151 of the CPC has been rejected by the learned court.