SUSANTA MONDAL Vs. RAMESH AGARWAL & ORS

JUDGEMENT

(1.) By the impugned order being No.2 dated 21st March, 2017 passed by the learned Trial Judge in Title Suit No. 378 of 2017, the plaintiff's prayer for ad interim injunction was refused. Hence, the plaintiff/appellant felt aggrieved. The plaintiff/appellant has, thus, come before this Court with this first miscellaneous appeal.

(2.) After hearing the learned advocate appearing for the plaintiff/appellant and after considering the materials on record including the order impugned, this Court is of the view that the plaintiff/appellant is unable to make out a prima facie case for obtaining an order of injunction at the ad interim stage.

(3.) Accordingly, we do not find any apparent illegality in the order impugned. We, thus, decline to admit this appeal for hearing under the provision of Order XLI Rule 11 of the Code of Civil Procedure. The appeal, thus, stands dismissed.