RAJAT KUMAR BOSE Vs. PRABIR KUMAR BOSE

JUDGEMENT

(1.) On 17/1/2025, with a view to provide one more opportunity to the opposite parties, the matter was adjourned and further the matter was adjourned on 6/5/2025 and in spite of that, the opposite parties have chosen not to appear and in view of that, this petition is being heard in absence of the opposite parties.

(2.) Heard Mr. Aditya Banerjee, the learned counsel appearing on behalf of the petitioners.

(3.) This petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 10/7/2024 passed by learned Civil Judge, Senior Division-II, Bermo at Tenughat in Original Suit No.54 of 2020 whereby learned court has allowed the petition of the defendant no.1 and accepted the filing of certain documents at the cost of Rs.1000.00.