DHAN KUMARI PRADHAN Vs. BIGYAN PRADHAN

JUDGEMENT

(1.) Respondent nos. 1 to 6 have been served and they are represented. Respondent no.7 although served is neither present nor represented.

(2.) The revisionist has moved this revision petition against an Order rejecting his application under Order VII Rule 11 (d) of the Code of Civil Procedure, 1908 (CPC) for rejection of the plaint.

(3.) Notice was issued on 5/3/2024 to the respondents, pursuant to the same all the respondents have been served. The learned Senior Counsel submits that the learned Trial Court has fixed 22/3/2024 as the date for filing of reply to the application under Order VI Rule 17 of the CPC for amendment of the plaint and for hearing of the same.