- (1.) AFFIDAVIT of service filed in Court be kept on record.
(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. 53 dated 15th March, 2007 passed by the learned Civil Judge (Junior Division), Dubrajpur at birbhum in Title Suit No. 62 of 2004.;