- (1.) Re: C. A. N. 5831 of 2010 F. M. A. T. No. 934 of 2010 is filed by one Sujit Chakraborty against an ad interim order of injunction granted by the learned Chief Judge, City Civil Court, Calcutta in Title Suit No. 2195 of 2010.
(2.) By the order impugned, the learned trial judge passed an ad interim order of injunction restraining the defendant from holding the extra-ordinary general meeting of Bank of Rajasthan scheduled to be held on June 21, 2010 in terms of a notice dated May 23, 2010 and resolution dated May 18, 2010. This appeal is filed by a shareholder contending that he is affected by the ad interim order of injunction although he is not a party to the suit. Mr. Sabyasachi Choudhury, learned advocate, appearing in support of the application for leave to prefer an appeal, submits that his client is interested in amalgamation of the bank and if the meeting is stalled, his client's interest is prejudiced.
(3.) After hearing Mr. Sabyasachi Choudhury, learned advocate, appearing in support of the application and Mr. Jiban Ratan Chatterjee, learned senior advocate, appearing on behalf of the plaintiff-respondent no. 1, we allow the prayer of Mr. Choudhury and grant his client leave to prefer this appeal before this Court. The application filed under C.A.N. 5831 of 2010 is allowed. The office is directed to register the appeal, if the appeal is otherwise in form. We make no order as to costs. Re: F. M. A. T. No. 934 of 2010.;