- (1.) THE Judgment of the Court was as follows: heard the learned advocates for the parties.
(2.) THIS is an application under Article 227 of the Constitution of India primarily directed against an order, being order No. 15 dated 24th August, 2007, passed by the learned Additional District Judge, Kalna in Miscellaneous execution Case No. 2 of 2006.
(3.) THE petitioner in the instant application is the husband of the opposite party.;