SRI SANJIT PATRA Vs. SMT. PRANITA GAYEN

JUDGEMENT

(1.) The order proposed to be passed in the present revisional application under Article 227 of the Constitution of India would not cause any prejudice to the opposite parties, as such, service of notice of the present application upon the said opposite parties is dispensed with.

(2.) The petitioners are the plaintiffs of the connected suit for specific performance being Title Suit No. 16321 of 2014 pending before the

(3.) rd Court of learned Civil Judge (Senior Division), Howrah. 3.In the said suit, the petitioners are seeking specific performance of an agreement for sale dated June 28, 2013.