SANATAN MANDI Vs. SHRIMATI USHA RANI MANDI

JUDGEMENT

(1.) LEAVE granted to the learned Advocate for the petitioners herein to correct certain inadvertent mistakes that have crept in the instant application in presence of the officer of the Court.

(2.) HEARD the learned Advocates appearing on behalf of the parties.

(3.) THIS is an application under Article 227 of the Constitution of india primarily directed against an order, being Order No. 12 dated 11th july, 2007, passed by the learned District Judge, Bankura in Civil revision Case No. 5 of 2001 arising out of Title Execution Case No. 3 of 1981.