JOYMALYA BAGCHI,J. - (1.) There will be an order in terms of prayer (a) of the Notice of Motion.
(2.) By consent of the parties this application is treated as day's list as "Application New".
(3.) While considering the grant of interim relief Mr. Chatterjee submits that the learned Trial Judge by the impugned order has virtually passed a decree at the ad interim stage even no prayer was made which is the basic foundation of the rules of this Court. Moreover, suit in connection with which the impugned order was passed has been challenged by filing an application for rejection of plaint and that is yet to be heard out.;