Harish Tandon, J. - (1.) The present revisional application is directed against an order dated 16th November 2017 passed by the learned Additional Civil Judge (Junior Division), Sealdah in Title Suit No. 17 of 2001 refusing to recall the order dated 28th August 2017.
(2.) The reason for rejection of the application filed by the petitioners is that since this Court has directed that the title suit be disposed of within a specified period, the application cannot be entertained.
(3.) I am amazed whether that can be a reason for rejection of the application containing substantive reliefs. My attention is drawn to order dated 28th August 2017, wherefrom it appears that the petitioners were cross-examining the Survey Commissioner, who could not appear on the said date. The Survey Commissioner was appointed as the plaintiffs' witness and, naturally, the defendants/petitioners were cross-examining him. Astonishingly, the court closed the evidence of the Survey Commissioner and directed the petitioners to adduce evidence.;