SABYASACHI BHATTACHARYYA,J. - (1.) The judgment debtors of an eviction decree have preferred the present revisional application under Article 227 of the Constitution of India.
(2.) By the impugned order, the executing court has added subsequent purchasers of the suit property as parties to the execution case. After suffering the eviction decree, the petitioners preferred an appeal, which was initially dismissed for default, but subsequently restored on the prayer of the petitioners.
(3.) It is submitted on behalf of the petitioners that an application for addition of party at the instance of the present added decree holders is also pending in connection with such appeal.;