Bibek Chaudhuri, J. - (1.) In the instant revision under Article 227 of the Constitution of India, order dated 26th July, 2016 passed by the learned Judge, 7th Bench at City Civil Court, Calcutta in Title Suit No.417 of 2006 is challenged at the instance of the plaintiff of the said suit (hereafter described as the petitioner).
(2.) The facts of the case in short are as follows:-
(3.) The petitioner- company as plaintiff filed Title Suit No.417 of 2006 against the defendants (hereafter opposite parties) for eviction of licenses and recovery of Khas and vacant possession of the premises in suit and other incidental reliefs.;