RUMA BHOWMICK Vs. LEAP INFRAPROJECT LIMITED

JUDGEMENT

(1.) The revisional application arises out of an order dated August 09, 2023, passed by the learned Civil Judge (Senior Division) 2nd Court at Baruipur in Title Suit No.312 of 2023.

(2.) By the order impugned, the learned court rejected an application under Sec. 10 of the Code of Civil Procedure filed by petitioner/defendant in the suit. By the same order, an application under Order 39 Rule 4 of the Code of Civil Procedure was also rejected. The parties were directed to maintain status quo in respect of their physical possession, nature and character of the suit property, till disposal of the suit.

(3.) Only the first portion of the order impugned, by which an application for stay was rejected, is amenable to the jurisdiction of this Court.