SABYASACHI BHATTACHARYYA, J. - (1.) Affidavit-of-service filed in Court today be taken on record.
(2.) The present revision has been preferred against an order passed by the Debts Recovery Appellate Tribunal, Kolkata, thereby affirming an order of injunction passed by the Debts Recovery Tribunal restraining the defendants therein from transferring, alienating and/or creating any third party interest in respect of the immovable property, that is, a flat situated at Premises No. 14/2B, Jainuddin Mistry Lane, Ward No. 82, Kolkata- 700 027.
(3.) Learned counsel for the petitioner argues that although the petitioner is a developer in respect of the premises-in-question and valuable rights have accrued in its favour by virtue of a development agreement and other contemporaneous documents, the injunction order was passed by the Tribunal behind the back of the petitioner, without him being impleaded in the said proceeding.;