Subrata Talukdar, J. - (1.) The short point which this Court is required to answer in this application under Article 227 of the Constitution of India relates to the legality of the orders dated 28th August, 2015 and 4th September, 2015 being Order Nos. 10 and 11 respectively passed by the Ld. 5th Bench, City Civil Court at Calcutta (hereinafter referred to as the Ld. Trial Court) in Ejectment Suit No. 154 of 2011 (for short the suit) dismissing the application.
(2.) By order dated 28th August, 2015 the Ld. Trial Court was pleased to dismiss the application filed on behalf of the present petitioners, being the defendants in the suit, under Order 7, Rule 11 of the Code of Civil Procedure (for short CPC). By the subsequent order dated 4th September, 2015, the Ld. Trial Court was further pleased to dismiss the prayer of the petitioners to file a written statement in view of the long delay of 172 days.
(3.) The opposite parties in the present application (for short the OPs) are the plaintiffs in the suit.;