BIMAL KAPOOR Vs. AFTAB HUSSAIN KHAN

JUDGEMENT

(1.) This First Miscellaneous Appeal is directed against an order being No.2 dated 4th August, 2016, passed by the learned Judge, 11th Bench, City Civil Court at Calcutta in Title Suit No.998 of 2016 at the instance of the defendant/appellant.

(2.) By the impugned order, an ad interim order of injunction was passed by the learned Trial Judge, restraining the defendants, their men, agents, associates and any other persons from interfering/obstructing or disturbing the plaintiff s possession in respect of the suit premises until and unless the tenancy right is terminated legally. The learned Trial Judge mentioned in the order that this ad interim order of injunction will continue until further orders.

(3.) The legality and/or propriety of the said order is under challenge in this appeal.