Jyotirmay Bhattacharya, J. - (1.)This first miscellaneous appeal is directed against an order passed by the learned Trial Judge on 4th January, 2017 in Title Suit No. 5 of 2017 (SL No. 1/2017) at the instance of the plaintiffs/appellants.
(2.)At the time when the interim application filed by the plaintiffs/appellants in connection with this appeal was taken up for hearing, we are requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit.
(3.)We are informed by the learned counsel appearing for the parties that the relevant papers which are necessary for disposal of the appeal are all annexed to the application for injunction filed in connection with this appeal.