Sabyasachi Bhattacharyya, J. - (1.) The present application under Article 227 of the Constitution of India has been preferred by the second defendant in a suit (Title Suit No. 525 of 2017) instituted by the opposite party nos. 1 and 2 (Goutam and Abhilasha Surana) against the opposite party no. 3 (Maa Jashoda Rice Mill Private Limited), being the first defendant, and the petitioner (West Bengal Financial Corporation).
(2.) In the said suit, by the first impugned order dated December 14, 2018, the opposite party no. 4, namely Tapas Das, was added as a defendant. By the second impugned order dated January 7, 2019, the petitioner's application for review of the first impugned order was rejected.
(3.) The storyline of the present revision has two distinct but converging branches.;