Harish Tandon, J. - (1.) Despite service there is no representation on behalf of the opposite parties.
(2.) Let affidavit-of-service filed today in Court be kept on record.
(3.) This revisional application arises from an order dated 24th August 2017 passed by the learned Civil Judge (Sr. Div), 3rd Court, Howrah in Title Suit No. 112 of 2010 by which a direction was passed upon the defendant No. 1 (a) to file suitable application seeking his transposition in the category of the plaintiff. Astonishingly, the Court without adverting to the provisions contained under Order 8 Rule 6A of the Code of Civil Procedure passed a direction upon the said defendant who filed the counter claim to seek for his transposition in the category of plaintiff as the plaintiff does not appear to be interested in proceeding with the suit.;