JITENDRA NATH CHATTERJEE Vs. ASOKE NATH MITTER

JUDGEMENT

(1.) In this case a Rule was issued calling upon the opposite party to show cause why the order complained of should not be set aside or why such other order should not be passed as to this Court might seem fit.

(2.) The order in question was an order made by the learned Subordinate Judge of 24- Parganas to this effect: "The defendant appears to have pawned some of the articles in suit (that is 6 chooris set with stones). He must make arrangements to produce the same in Court within a month."

(3.) The suit was one in which the plaintiff was claiming a right to redeem certain articles which he had pledged with the defendant.