UNIQUE SCINTIFIC CO Vs. SUMITRA DAS

JUDGEMENT

(1.) THIS review application under Section 114 read with Order 47 Rule 1 of C. P. Code is at the instance of the petitioner who was also the petitioner in the Civil Revisional Case No. 240 of 2004.

(2.) THE said civil revision as per Article 227 of the Constitution was directed against Order No. 58 dated 29. 8. 2003 passed by the 2nd Civil judge, Junior Division, Sealdah in connection with T. S. No. 420 of 1996.

(3.) THE said suit was instituted by the present opposite party against the present petitioner for its eviction on the ground of default etc.