Sabyasachi Bhattacharyya, J. - (1.) Let the affidavit of service filed in Court today be kept on record.
(2.) Service on the proforma opposite parties is dispensed with since they are only proper parties to the present revisional application.
(3.) The present challenge is directed against an order whereby the first appellate court reversed the order of rejection of plaint passed by the trial court and rejected the application filed by the petitioner under Order VII Rule 11 of the Code of Civil Procedure.;