Jyotirmay Bhattacharya, J. - (1.) NONE appears on behalf of the defendants/respondent Nos. 2 to 4 at the time when this appeal is taken up for hearing today.
(2.) THIS first miscellaneous appeal arises out of an order rejecting the plaintiffs' application for ad interim injunction by the learned Trial Court. The plaintiffs filed a suit for specific performance of contract against the defendant No. 1 by alleging that pursuant to an agreement made between the parties by exchange of letters, the plaintiffs paid a sum of rupees thirty one lakh and odd towards the earnest money and/or part payment of consideration money of rupees one crore only to the defendant No. 1 for purchasing the suit property from him.
(3.) IT is alleged by the plaintiffs that the defendant No. 1 refused to execute a deed of conveyance for transferring his right, title and interest in respect of the suit property in favour of the plaintiffs even after the balance consideration money was tendered to him within the contractual period.;