- (1.) HEARD the learned Advocate appearing on behalf of the petitioner.
(2.) FROM the affidavit of service filed on behalf of the petitioner, it appears that service has been duly effected upon the opposite party herein. In spite of service none appears on behalf of the opposite party when the matter is called.
(3.) THE instant application under Article 227 of the Constitution of india arises out of an order, being Order No. 30 dated 16th June, 2007 passed by the learned Civil Judge (Senior Division), 1st Court at Barasat, district - North 24 Parganas in Money Execution Case No. 6 of 1998.;