CHANDRA KANTA KHANRA Vs. AMBIKA MONDAL

JUDGEMENT

(1.) Heard the learned Advocates appearing on behalf of the petitioners.

(2.) This is an application under Article 227 of the Constitution of India primarily directed against an order, being Order No.35 dated 20th December, 2006 passed by the learned Civil Judge (Junior Division), 1st Court, Tamluk in Title Suit No. 8 of 2004.

(3.) The learned Advocate while referring to the impugned order annexed to the application, also tried to draw my attention to certain other annexed photostat copies of documents which were in the Bengali language, in order to substantiate/buttress his submission in favour of setting aside of the order impugned.