- (1.) Seen the office report.
(2.) Heard the learned Counsel for the petitioners.
(3.) In this revisional application, the plaintiffs/petitioners prayed for a direction upon the learned Trial Court to effect substituted service in terms of Order V, Rule 20 of the Code of Civil Procedure as by the orders impugned (being Order No. 9 dated 30.07.2013 and Order No. 11 dated 17.12.2013, passed by the learned Civil Judge (Senior Division) at Tamluk in Title Suit No.201 of 2012) learned Court concerned while disposing of the petition dated 25.09.2013 did not allow the plaintiffs/petitioners for effecting service in terms of their prayer under Order No. V, Rule 20 of the Code. This Suit being T.S. 201 of 2012 is a suit for partition under the Mohammedan Law and a good number of defendants are involved therein.;