SABYASACHI BHATTACHARYYA,J. - (1.) Re : C.O. No. 2434 of 2018 Learned counsel for the caveator is present.
(2.) In view of the nature of the dispute involved, service on the opposite party nos. 2 and 3 is dispensed with.
(3.) The present challenge is at the instance of the decree-holder in an eviction suit, against an order whereby a complete stranger was impleaded in a proceeding initiated by a third party/judgment-resistor under Order XXI Rules 99-101 of the Code of Civil Procedure, on the premise that such stranger was the real owner of the suit property.;