KAKOLI DEY MODAK Vs. SATYADEO PRASAD & OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 16.02.2008, passed in Title Suit No.35 of 2005 by which application under Order I Rule 10(2) CPC has been rejected.

(2.) This writ petition has been listed on as many as 10 occasions and by an order dated 01.08.2008 further proceeding in Title Suit No.35 of 2005 was stayed by this Court, however, pleadings in the court below have not been produced by the petitioner. By an order dated 09.04.2018 on the request of the learned counsel for the petitioner for producing a copy of the plaint and written statement filed in Title Suit No.35 of 2005, the matter was adjourned for 16.05.2018.

(3.) Ms. Kumari Rashmi, the learned counsel for the petitioner submits that she has yet not received any instruction in the matter.