SAMIR DEBBARMA Vs. PROMODE DEBBARMA

JUDGEMENT

(1.) HEARD Mr. D. Chakraborty, learned senior counsel assisted by Ms. S. Gupta, learned counsel appearing for the petitioners as well as Mr. A.K. Bhowmik, learned senior counsel assisted by Mr. R. Datta, learned counsel appearing for the respondents.

(2.) THIS petition filed under Article 227 of the Constitution of India has questioned the order dated 18.07.2014 which reads as under:

(3.) MR . A.K. Bhowmik, learned senior counsel has raised serious objection against the prayer made in the petition for providing them further opportunity on referring to the records that the preliminary decree was passed on 29.08.2005 in Title Suit (Partition) No. 180 of 1996.