KANAILAL MAITY Vs. KOLKATA CONSTRUCTION AND ORS.

JUDGEMENT

(1.) Heard the learned advocate appearing on behalf of the petitioner, being the plaintiff in the suit pending in the learned Court below.

(2.) None appears on behalf of the opposite parties at the time of call, even though notice has been caused to be served.

(3.) The instant application under Art. 227 of the Constitution of India is primarily directed against an order passed by the learned 1st Civil Judge (Junior Division) at Alipore, 24-Parganas (South).