AYUB ANSARY Vs. MEHBUB GAZI AND OTHERS

JUDGEMENT

(1.) The revisional application, being C.O. 1629 of 2014, has been directed by Ayub Ansary against order No.40 dated 29.04.14 passed by the learned Civil Judge, Junior Division, 3rd Court, Alipore in Misc. Case No. 2 of 2014, a proceeding being under Order 9, Rule 13 of the Code of Civil Procedure proposing to set aside the ex-parte decree passed against him and others in Title Suit No. 3505 of 2010 for eviction under the West Bengal Premises Tenancy Act, 1997.

(2.) Heard Mr. Hiranmoy Bhattacharya, learned advocate for the petitioner and Mrs. Sharmistha Ghosh Sharma, learned advocate for the opposite party nos. 1 and 2.

(3.) Perused the impugned order. Let a copy of the judgement of the Title Suit No. 3505 of 2010 initiated by the plaintiffs/ opposite party nos. 1 and 2 who will be called on hereafter only as opposite parties and a copy of the Title Appeal arising therefrom initiated only at the instance of the defendant no.2 of the suit/ proforma opposite party no.6 supplied by the learned advocate for the opposite party nos. 1 and 2 be kept with the record.