STATE OF WEST BENGAL Vs. ENKON PVT LTD

JUDGEMENT

(1.) The defendants have filed the instant application under Article 227 of the Constitution of India challenging the order dated December 8, 2017 passed by the Learned District Judge, 24 Parganas (N) at Barasat in Miscellaneous Appeal No. 158 of 2016.

(2.) The opposite party herein filed a suit being Title Suit No. 302 of 2016 before the Civil Judge (Senior Division) Second Court at Barasat praying for a declaration that the opposite party is a tenant in respect of C Schedule property, recovery of money and for permanent injunction.

(3.) In connection with the said suit the opposite party herein filed an application under Order 39 Rule 1 and 2 read with Section 151 of the Code of Civil Procedure praying for temporary injunction.