- (1.) These two applications are taken up for hearing together as the common question of fact and law has arisen. Both the applications are governed by this judgment and order.
(2.) The application being C.O. No.1222 of 2013 is at the instance of the plaintiff/appellant and is directed against the Order No.12 dated March 1, 2013 passed by the learned Additional District Judge, 1st Court, Howrah in Misc. Appeal No.205 of 2011 thereby rejecting an application of the plaintiff/appellant for stay of further hearing of the misc. appeal.
(3.) The other application being C.O. No.1502 of 2013 is against the judgment and order dated March 19, 2013 passed by the learned Additional District Judge, 5th Court, Howrah in Misc. Appeal No.277 of 2010 thereby affirming the order of refusal to pass temporary injunction by the learned Trial Judge.;