KAJAL SARKAR Vs. NAGESWAR SINGH & ANR

JUDGEMENT

(1.) In spite of service, none appears on behalf of the defendant/respondent no.1. The defendant/respondent no.2 is represented by Mr. Roy, learned advocate.

(2.) At the time when the appellant's prayer for extension of interim order was taken up for hearing, we were requested by the learned counsel appearing for the parties for disposal of this appeal itself on merit. We are informed by the learned counsel appearing for the parties that the necessary papers which are relevant for the purpose of disposal of this appeal are all annexed to the injunction application.

(3.) Considering such submission of the learned counsel appearing for the parties, we have decided to dispose of the appeal itself on merit by dispensing with the requirement of filing paper book in this appeal.