- (1.) This =of 2009 thereby directing the present appellant and its men, agents and/or their counterpart being PVD and DC, Traffic, Calcutta and/or RTO, Barasat, Alipore and Howrah to maintain status quo regarding plying of 25 vehicles described in the schedule to the petition in the modified route from Shalimar Station/B.E. College to SDF (Salt Lake) via Mandirtala - Vidya Sagar Setu, Rabindra Sadan etc. upon payment of current monthly permit fees and after deducting the Toll Tax incurred till further order on condition that the petitioner will take recourse of Section 11 of the Act within one month from the date of this order.
(2.) By the order No. 3, the learned Trial Judge further directed the RTO, Motor Vehicles, Howrah and District Magistrate, Howrah to forthwith release the bus having Registration No. WB-11B-0848 in favour of the respondent under a list of inventory.
(3.) Being dissatisfied, the defendant in the proceeding has come up with the present appeal.;