GANESH SAHU Vs. RAKESH RANJAN

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice has been validly served upon the opposite party no.2 and 6 but no one appears on behalf of the opposite party nos. 2 and 6 in-spite of repeated calls.

(3.) This civil miscellaneous petition has been filed invoking the jurisdiction of this Court under Article 227 of the Constitution of India with the prayer to quash the order dtd. 15/3/2023 passed by the learned Additional Judicial Commissioner XVIII, Ranchi in Civil Appeal No.158 of 2019 whereby and where under the learned Additional Judicial Commissioner XVIII, Ranchi has allowed the prayer made by the opposite party no.1 herein who is the subsequent purchaser of the suit land for impleading him as a respondent of the said Civil Appeal No. 158 of 2019 of the Court of learned Additional Judicial Commissioner XVIII, Ranchi.