- (1.) PURSUANT to direction given by this Court on 15th September, 2008 service was effected by the lerned advocate for the petitioner upon the respondent No. 2, who also appears befora this Court. The affidavit of service, filed in Court today be kept on record.
(2.) HEARD the learned advocates appearing for the parties.
(3.) THIS is an application under Article 227 of the Constitution of India directed against an order, being Order NO. 12 dated 5th July, 2008 passed by the learned District Judge-in-charge, alipore South 24-Parganas in Miscellaneous Appeal No. 321 of 2008.;