KRISHNA GOPAL KARMAKAR Vs. JANARDHAN SAHA

JUDGEMENT

(1.) Though notices were duly served upon the respondent Nos. 3, 4, 5 and 6 and they were represented by their engaged counsel, however, none represented them, when the matter was called on 26/4/2023 and 15/5/2023. This Court in absence of the learned counsel for aforesaid respondents adjourned the matter in the interest of justice on 26/4/2023 and fixed it on 15/5/2023. When on 15/5/2023, none represented the respondent Nos. 3, 4, 5 and 6, this Court again adjourned the case in the interest of justice providing that if none appears for the respondent Nos. 3, 4, 5 and 6, on the next date fixed, the matter shall be taken up for final disposal on the materials available on record.

(2.) When the matter was called today, none appears for the respondent Nos. 3, 4, 5 and 5 and accordingly, heard Mr. A. Ikbal, learned counsel for the petitioner.

(3.) The present revision petition is filed assailing an order dtd. 25/7/2022 passed by the learned Munsiff No. 1, Kokrajhar in Misc. (J) case No. 6/2022 arising out of Title Suit No. 6/2016 (Old) / Title Suit No. 40/2021 (New).