SAMBHU NATH MONDAL Vs. RINKU BHATTACHARJEE

JUDGEMENT

(1.) BOTH item nos. 3 and 6 have taken up for hearing for disposal arising out of a common judgment and order.

(2.) BOTH these applications have been taken for intending to prefer an appeal against an ad interim order whereby and whereunder the learned Trial Judge refused to vacate the interim order passed earlier.

(3.) IT appears that the Hon'ble Trial Judge has given reasons for continuance of the interim order and decided the matter to hear out on affidavits. We are told that affidavits are complete and the matter is in the list before His Lordship for final hearing. At this stage we think that we should not decide the matter particularly against this ad interim order. We only request the Hon'ble Trial judge to decide the matter as early as possible and without granting any unnecessary adjournment except on account of the unforeseen circumstances. We observe that the findings and observations of the learned Trial Judge made on earlier occasion will not be a binding factor at the time of hearing.