Indrajit Chatterjee, J. - (1.) This is an application under Article 227 of the Constitution of India wherein the order dated 05.04.2013 passed by the court of learned Civil Judge (Junior Division), Contai, Purba Medinipore has been assailed. This order is dated 05 -04 -2013.
(2.) The matter was heard at length.
(3.) It was submitted by learned Advocate appearing on behalf of the petitioner by taking me to the impugned order that the learned trial court only by the stroke of a pen disposed of the application filed by the defendant and he took me to the exact ordering portion of the said order which runs thus "Upon perusal of the petition and the materials on record and UPO (sic) hearing learned Advocates of the parties, I am of the view that the recall petition is to be allowed as that is necessary to determine the real dispute between the p arties.";