PARTHA PRATIM BASU Vs. ARUP GHOSH & ORS

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioner in Court today be kept on record.

(2.) Heard the learned Counsel for the parties.

(3.) In the revisional application under Article 227 of the Constitution of India, the petitioner herein assailed the order dated 24th May, 2013 passed by the learned Civil Judge (Junior Division), 4th Court, Sealdah wherein the learned trial court while disposing of the Order 1 Rule 10(2) of the Code of Civil Procedure allowed the same wherein there was a prayer for expunging their names as defendants no. 1 & 2 in T.S. No. 106 of 2008.