Asit Kumar Bisi, J. - (1.) None appears on behalf of the O.Ps. in spite of service of copy of the application.
(2.) Mr. S. Basu, learned Advocate appears on behalf of the petitioner. Let the affidavit of service filed by Mr. Basu be kept on the record. Heard Mr. Basu, learned Advocate for the petitioner.
(3.) The instant application under Article 227 of the Constitution of India is directed against Order No. 18 dated 8th April, 1997 passed by the Presiding Officer, Debts Recovery Tribunal, Calcutta in T.A. No. 26 of 1994. By the impugned order challenged in the instant revision application the Presiding Officer, Debts Recovery Tribunal Calcutta rejected the petition filed by the present petitioner praying for allowing him to take out its files, papers and documents lying inside the locked godown at the factory premises for the purpose of filing of the written statement in the suit.;