NARENDRA SETHIA Vs. BIMAL KUMAR BANDOPADHYAY

JUDGEMENT

(1.) This is an application for stay of operation of the order dated December 23, 2019 and for temporary and mandatory injunction.

(2.) The instant application has been filed in connection with the appeal being FMAT 40 of 2020. The plaintiffs in a suit for permanent injunction have preferred the instant appeal challenging a judgment and order dated December 23, 2019 passed by the learned judge 7th Bench City Civil Court at Calcutta in Title Suit no. 1423 of 2016 whereby the application for injunction filed by the appellants herein was rejected by the Learned Trial Judge.

(3.) After admission of the appeal, Mr. Sengupta, the Learned Senior Advocate for the appellants/ petitioners moved the instant application and pressed for an interim order in terms of the prayers contained in the said application.