Subhro Kamal Mukherjee, J. - (1.) Mr. Amitava Ghosh, learned advocate, appears for the plaintiff/opposite party and undertakes to file his vakalatnama by Friday next.
(2.) In view of such undertaking, this revisional application becomes ready as regards service and, by consent of the parties, the revisional application is taken up for final hearing.
(3.) By the order impugned in this revisional application, the learned trial Judge declined to accept the written statement filed by the defendants on the ground that two written statements by a same party could not be considered.;