Jyotirmay Bhattacharya, J. - (1.) This First Miscellaneous Appeal is directed against an order dated July 17, 2013 passed by the Learned Civil Judge(Senior Division), 3rd Court, Howrah in Miscellaneous Case No. 14 of 2007 at the instance of the defendants/appellants. The appeal was admitted for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure.
(2.) After admission of the appeal, an interim order was passed directing the parties to maintain status quo as regards possession and nature and character of the suit property till the disposal of the application for stay filed in connection with the said appeal.
(3.) When the said application for interim stay was taken up for hearing, we were requested by the learned advocates for the parties to hear out the appeal itself on merit. Accordingly, we have decided to hear this appeal by dispensing with the requirement of filing of the paper books in this appeal.;