S.K.Mookherjee, J. - (1.) -The present Revisional application is directed against Order No. 60 dated 3rd of July, 1992 passed by the learned Assistant District Judge, 9th Court, Alipore in Title Suit No. 84 of 1988. By the impugned order, the learned Assistant District Judge rejected an-application, preferred on behalf of the Revisional petitioner, for stay of further proceedings in the connected suit.
(2.) The Title suit mentioned hereinabove is one for eviction of the Revisional petitioner, as a licensee, from the disputed property, though tile defence of the Revisional petitioner, in tile said suit, is based on claim of tenancy.
(3.) It appears that on several occasions this Hon'ble Court had to be moved in Revision, at different stages, of tile said Title suit. The present Revisional application, as stated hereinabove, arises out of rejection of a prayer for stay made on behalf of the Revisional petitioner, the prayer for stay is based, in its turn, on an order passed by the Board for Industrial and Financial Reconstruction in Case No. 293 of 1987 dated 10.2.1992. Admittedly, the petitioner has been declared as a sick industrial undertaking and there has been directions also in terms of section 17(3) of the Sick Industrial Companies (Special Provisions) Act, 1985 for enquiry into its working and for framing of a scheme for its rehabilitation. The Industrial Development Bank of India has been appointed to act as operating agency to prepare the said scheme.;