S.K.KESHOTE,J. - (1.) Heard learned counsel for the plaintiff petitioner, perused the writ petition and its enclosures.
(2.) Under the impugned order dated 13.10.2000 the learned Additional District Judge No. 1, Sikar has rejected the application filed by the plaintiff-petitioner under Order 6, Rule 17 of the CPC.
(3.) The learned trial Court has considered each and every aspect of the matter and rejected this application by a speaking order. I do not find any error apparent on the face of the order which calls for any interference of this Court therein u/Art. 227 of the Constitution of India.;