Bhaskar Bhattacharya, J - (1.) This revisional application is directed against order September 4, 2001 passed by the learned District Judge, Alipore, District - 24 Parganas in Civil Revision Case No. 507 of 2001 thereby dismissing a revisional application under section 115A of the Civil Procedure Code as not maintainable.
(2.) There is no dispute that one Surendra Saraf was appointed as receiver in respect of the suit property on November 27, 2000 vide Order No. 221. The present petitioner subsequently filed an application for cancellation of appointment of the said Surendra Saraf as receiver by filing an application under section 151 of the Civil Procedure Code.
(3.) The learned trial Judge by Order No. 233 dated August 24, 2001 rejected the said prayer of the present petitioner.;