EFFECT PUBLICATION Vs. RITA BHATTACHARYA

JUDGEMENT

(1.) The petitioners in the instant revisional applications were the applicants in application for addition of parties and are aggrieved by the Orders dtd. 5/5/2022, passed by Learned Civil Judge Senior Division 2nd Court at Barasat North 24 Parganas, in Title suit No ' 480 of 2017.

(2.) The case of the applicants/petitioners in the Learned Court below may be summed up thus:

(3.) The Learned Court below upon considering the said applications was pleased to reject the prayers of the petitioners for addition of parties by Order no ' 56 dtd. 5/5/2022.