DEB KUMAR KARAN Vs. CRIMINAL BAR ASSOCIATION

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order passed by the learned Additional District and Sessions Judge, Contai on 4th February, 2010 in Misc.

(2.) Appeal No.1 of 2010 by which the appellant's prayer for interim injunction during the pendency of the said appeal, was rejected on contest. The plaintiff/appellant is the petitioner before this Court.

(3.) Heard Mr. Jiban Ratan Chatterjee, learned Senior Counsel appearing for the petitioner and Mr. Aniruddha Chatterjee, learned Advocate appearing for the opposite party. Considered the materials on record including the order impugned.