Debi Prosad Dey, J. - (1.) The petitioner has filed this application under Article 227 of the Constitution of India being aggrieved by order dated 30th March, 2015 passed by learned Civil Judge (Jr. Divn.), 4th Court, Howrah in Misc. case No. 12/11 arising out of title suit No. 227/2005. It may be mentioned here that ex parte order of stay of the misc case was granted by this Court on the application of the petitioner.
(2.) Learned Advocate for the opposite parties mentioned before this Court that despite service of notice of caveat, learned Advocate for the petitioner did not even care to inform the Court about filing of such caveat.
(3.) Learned Advocate for the petitioner however contended that no notice of caveat was served upon him and as such he had no knowledge about filing of such caveat by the opposite party.;