- (1.) In this application under Article 227 of the Constitution of India the petitioners challenge the order dated 25th January, 2011 in Misc. Appeal no.162 of 2010 passed by the Ld. First Additional District Judge at Howrah and arising out of Order no.33 dated 30th April 2010 passed by the Ld. Second Civil Court (Junior Division), Uluberia in Title Suit no.109 of 2008.
(2.) The present petitioners are the plaintiffs in the suit and the present opposite parties are the defendants therein.
(3.) By the Order no.33 dated 30th April, 2010 the Ld. Trial Court was pleased to allow the application filed by the plaintiffs for appointment of Receiver in the suit property under Order 40 Rule 1 CPC. The Ld. Receiver was directed to administer the suit property and submit monthly accounts of profit and loss to the Court. By the order impugned dated 25th January, 2011 the Ld. Appellate Court was pleased to set aside such direction of the Ld. Trial Court.;