Biswanath Somadder, J. - (1.) By consent of the parties, let this matter be treated as on day's list as 'Motion'.
(2.) Heard the learned Advocates appearing on behalf of the parties.
(3.) This is an application under Article 227 of the Constitution of India primarily directed against an order, being Order No.3 dated 27th September, 2004 Passed by the learned Civil Judge (Junior Division), 2nd Court at Asansol in Title Suit No. 177 of 2004.;