TWILIGHT PROPERTIES PVT. LTD. Vs. SUPRATIK BHATTACHARJEE

JUDGEMENT

(1.) The plaintiffs/petitioners have filed the present application under Article 227 of the Constitution of India, challenging the order passed by the learned Civil Judge (Senior Division), 2nd Court, Alipore, in Title Suit No. 10216 of 2011 on 20/3/2021 and whereby the learned Court below was pleased to recast issues in compliance of the direction of the Hon'ble Co-ordinate bench of this Hon'ble High Court passed in C.O. No. 4188 of 2018 on 13/11/2019 and kept in abeyance the plaintiffs' application under Order 11 Rule 14 of the Civil Procedure Code.