MIR DARA SHEKO,J. - (1.) Though none appears on behalf of the petitioners, Mr. Karar assisted by Mr. Roy and Mr. Ghosh represents the opposite parties.
(2.) The impugned order dated December 19, 2015 passed by learned Civil Judge (Jr. Division), 1st Court at Serampore in Title Execution Case No. 412 of 2014 (renumbered from Title Execution Case No. 7 of 2009) allowing the application under Order 21, Rule 32 of the Code of Civil Procedure filed by the opposite parties-decree-holder-plaintiffs of the original suit since has been challenged, the CO is taken up for hearing and disposal at the instance of learned counsel for the opposite parties on merit. Perused the materials on record.
(3.) Let a copy of the application filed under Order 21, Rule 32 read with section 151 CPC submitted by Mr. Karar be taken on record for future reference.;