S.K. Mookherjee, J. - (1.) - This matter is treated as on day's list upon notice to the learned advocates, appearing for the contesting parties, who are present in Court at the time of delivery of judgment.
(2.) The present appear is directed against Order No. 57, dated 7th January, 1994, passed in Title Suit No. 122 of 1991, by the learned Judge, Third Bench, City Civil Court, allowing an application for injunction, made on behalf of the plaintiff, in part. The plaintiff is the appellant before us.
(3.) Since, on behalf of the necessary party-respondents caveats had been lodged and since we felt that the appeal and the application, for effective disposal, should be heard and disposed of together, we heard out the appeal and the application dispensing, with all formalities. We keep on record that the appearing parties before us signified their no objection to the said procedure. We admit the appeal and take up the satire with application for leading and disposal.;