- (1.) THIS writ petition has been filed against the order dated 8.6.2006 (Annexure 1) passed by learned Munsif, 1st, Dhanbad in Title Suit No. 127 of 2002, rejecting petitioner's application filed under Order XXVI Rule 9 C.P.C.
(2.) IT appears that the issues have not ben framed in the suit. There is nothing to show that a local investigation is necessary for the purpose of elucidating any matter in dispute. I do not find any reason or error of jurisdiction calling for interfere with the impugned order. In the circumstances, this writ petition is dismissed.;