Harish Tandon, J. - (1.) Mr. Sibasis Ghose, learned advocate appearing on behalf of the petitioner, prays for dispensation of service of the revisional application upon the opposite party nos. 2 to 7.
(2.) Such prayer is allowed. The service upon the opposite party nos. 2 to 7 is dispensed with at the risk of the petitioner. The plaintiff/opposite party no. 1, who lodged caveat, is represented.
(3.) The instant revisional application arises from an order dated 10th June, 2016 passed by the learned Additional District Judge, Baruipur in Miscellaneous Appeal No. 12 of 2014 affirming the order of the Trial Court, by which an application under Order 39, Rule 4 of the Code of Civil Procedure was rejected.;