- (1.) In spite of service of notice, none appears on behalf of the respondents to oppose the prayer of the petitioner at the time when the matter is called on for hearing.
(2.) Affidavit of service filed in Court to From Order of B. Roy, Civil Judge, (Jr. Divn.) First Court, Hooghly, D/- 3-3-2004. day be kept on record.
(3.) This revisional application is directed against an order being No. 18 dated 3rd March, 2004 passed by the learned Civil Judge (Junior Division), 1st Court, Hooghly in Title Suit No. 149 of 2003.;