SWASTIC PROJECTS PRIVATE LIMITED Vs. KAZI AMIRUZ ZAMAN

JUDGEMENT

(1.) Although the matters are appearing under the heading 'for orders', by consent of Mr. Saktinath Mukherjee, learned senior advocate appearing for the appellants in F.M.A.T. no.93 of 2013, Mr. Joy Saha, learned advocate appearing for the appellants in F.M.A.T. no.94 of 2013 and Mr. Jiban Ratan Chatterjee, learned senior advocate appearing for the respondent no.1 in both the appeals, we take up the appeals for hearing.

(2.) These two appeals are against a common order passed by the learned trial judge allowing an application for temporary injunction in a suit for specific performance of contract.

(3.) The learned trial judge held that the plaintiff could not produce any documentary evidence in support of the alleged agreement for sale and alleged payments. Still, he opined that serious disputed questions were to be tried in the suit.