- (1.) Aggrieved by order dated 26.02.2015 in Title Suit No. 39/2010, the present writ petition has been filed.
(2.) The petitioner is defendant no.7 in Title Suit No. 39/2010. The petitioner filed application under Order 18, Rule 17 CPC, which was dismissed vide impugned order dated 26.02.2015.
(3.) The counsel for the petitioner took adjournments on 12.10.2015 and 16.10.2015. Today on second call also, the counsel for the petitioner is absent.;