D. P. Mohapatra, J. - (1.)Leave granted.
(2.)The litigation giving rise to the present appeal relates to affairs of the South Eastern Railway Mens' Union (hereinafter referred to as 'the Union') with membership of 1,34,000 railway employees spread over six States covering the South Eastern Railway Zone. Though the appellant as well as respondent No. 1 have ceased to be office-bearers of the Union, the litigation initiated at a point of time when they were members of the Union still continues.
(3.)This appeal, filed by the defendant, is directed against the revisional order passed by the Calcutta High Court in C.O. No. 2264/99 in which the High Court declined to interfere with the order of temporary injunction passed on 17th August, 1999 by the Additional District Judge, 3rd Court, Alipore, in Miscellaneous Appeal No. 179/99 arising out of the Title Suit No. 105/98 on the file of the 6th Civil Judge (Senior Division), Alipore, South Calcutta.