Mir Dara Sheko, J. - (1.) None appears on behalf of either of the parties when the matter is called on.
(2.) The revisional application under Article 227 of the Constitution of India has been directed assailing order dated December 22, 2010 passed by the learned Civil Judge (Junior Division), 4th Court at Howrah in Title Suit NO. 135 of 2010 (Smt. Nanda Rani Majhi & Ors. Vs. Sri Samir Naskar & Ors.) by which the application for local inspection as was sought for by the opposite parties/defendants was allowed.
(3.) Though none appears, considering the nature of the proceeding and since the materials on record appear to be sufficient for its disposal C.O. 1818 of 2012 is taken up for consideration and disposal on merit.;