SIKENDRA MAHTO Vs. MURLIDHAR DANGI

JUDGEMENT

(1.) learned counsel appearing for the O.P. Nos. 1 to 6 and 8 and Mr. Yuvraj Singh, learned counsel appearing for the O.P. Nos. 3 to 5.

(2.) It appears that notice upon O.P. Nos. 7(A) to 7(C) has already been effected, however they have chosen not to appear in the matter and earlier with a view to provide one more opportunity to them, the matter was adjourned on 30/6/2025 and today also nobody has responded on behalf of them in spite of repeated calls, in view of that this petition is being heard in absence of O.P. Nos. 7(A) to 7(C).

(3.) This petition has been filed under Article 227 of the Constitution of India, wherein prayer has been made for setting aside the order dtd. 23/2/2024 passed by the learned District Judge-VII, Hazaribagh, in Civil Appeal No. 09 of 2020 [Misc. Civil Application Nos. 203 of 2022, 204 of 2022, 147 of 2023 and 426 of 2023], whereby, the learned appellate court has been pleased to allow the application filed by the opposite parties under Order-XXII Rule-3 read with Sec. 151 of CPC along with two limitation petitions under Sec. 5 of the Limitation Act.