- (1.) Leave granted.
(2.) We have heard the learned counsel for the parties finally in this appeal.
(3.) The limited notice was issued in these proceedings at SLP stage to the following effect: "Issue notice limited to the questions: (7) Once the amendment was granted, whether the trial court should have passed order under Order VII Rule 11 CPC, for returning the plaint for presentation before proper court; (2) Whether under these circumstances, the learned District judge should have exercised administrative power under Section 24 without hearing the petitioner. Issue notice on stay application. Ad interim stay of further proceedings of Transferred Suit No. 359 of 1991 (renumbered as Title suit No. 2 of 1996) , pending before the Xth Additional District Judge, alipore, South 24 Parganas (W. B. ) ";