BINA DEBNATH ALIAS BINA DEVI Vs. DILIP DEBNATH

JUDGEMENT

(1.) Two orders being Order No. 182 dated 7th April, 2010 and order No. 185 dated 12th May, 2010 both passed by the Learned Civil Judge (Junior Division), First Court at Sealdah in Title Suit No. 287 of 1987, are under challenge in this application under Article 227 of the Constitution of India at the instance of the defendant No. 1/petitioner herein.

(2.) Heard Mr. Bhattacharya, learned Advocate, appearing for the petitioner and Mr. Banerjee, learned Advocate, appearing for the opposite party Nos. 1 to 8. Since the other opposite party did not seek any leave to participate in the process of sale of the suit property by auction, service of notice of this revisional application upon the said opposite party, was dispensed with.

(3.) Considered the material on record including the order impugned.