- (1.) On the prayer of Mr. Sabyasachi Bhattacharya, learned advocate for the appellants, and at the risk of the appellants, service of notice of appeal on the respondent no. 2 is dispensed with.
(2.) Although the matter is appearing under the heading application , by consent of Mr. Sabyasachi Bhattacharya, learned advocate for the appellants, Mr. Kaushik Chanda, learned advocate for the respondent no. 1, and Mr. Biswajit Mukherjee, learned advocate for the respondent no. 3, we take up the appeal itself for hearing upon dispensation of all formalities.
(3.) By the order impugned dated March 31, 2011, the learned Civil Judge (Senior Division), Eighth Court, Alipore, rejected an application for temporary injunction filed by the plaintiffs in Title Suit No. 1121 of 2009.;