MOUSHUMI BHATTACHARYA,J. - (1.)The applicants in CAN 1 of 2022 seek recalling of an order passed by this Court on 18/10/2022 in a civil revisional application namely CO 3262 of 2022 filed by the opposite parties. The applicants are the defendants in a Title Suit filed by the opposite parties/plaintiffs being TS 147 of 2021 in the learned Civil Judge (Senior Division) at Uluberia.
(2.)By the order dtd. 18/10/2022 the order passed by the Trial Court on 23/9/2022 was quashed and the revisional application filed by the plaintiffs/opposite parties was finally disposed of. The interim order dtd. 14/1/2022 passed by a Division Bench of this Court in favour of the revisionists was restored.
(3.)The applicants/defendants have filed the present application for recalling the order dtd. 18/10/2022. Before considering the grounds made out for the relief prayed for, a brief narration of the facts is required.
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