SURENDRA KUMAR ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN the instant application, the applicant M/s. Julien Educational Trust being one of the opposite parties in the revisional application under Article 227 of the Constitution of India being C. O. No. 2021 of 2007 has sought an appropriate order. . . . . directing the parties to maintain status-quo with regard to the suit property till the disposal of their application for injunction by the trial Court.

(2.) THE facts pertaining to the case are very briefly narrated hereinafter:-On orabout 6th February, 2007, the applicants filed a suit for specific performance of an agreement in the Court of the learned Civil Judge, senior Division, Fourth Court, Alipore being Title Suit No. 10 of 2007

(3.) ON coming to know that the suit property had already been transferred, the applicants made an application for addition of the transferees as party defendants to the suit.