ABDUL RAZZAQUE Vs. SIKHA CHAKRABORTY

JUDGEMENT

(1.) In the present application under Article 227 of the Constitution of India the petitioner has sought for setting aside the order No. 22 dated 10.6.2008 passed by the learned Civil Judge (Senior Division), 1st Court at Barasat in Title Suit No. 37 of 2005.

(2.) After going through the impugned order and also having heard the submissions of the learned Counsels for the parties concerned as well as considering some other important materials on record it could be detected that the learned trial Judge while disposing of the application under Order 6 Rule 17 of the Code of Civil Procedure (in short the CPC) filed on behalf of the present petitioner was pleased to reject the same.

(3.) Being aggrieved by and dissatisfied with the impugned order dated 10.6.2008 the petitioner has come up before this Court praying for this Court?s interference and for setting aside the said order.