- (1.) We are informed by Mr. Chatterjee, learned senior counsel appearing for the plaintiffs/appellants that the deficit court fees of Rs.20/- has already been put in on 22nd September, 2015 vide filing No. A- 20200. Thus the defect in the appeal is rectified.
(2.) This miscellaneous appeal is directed against an order being Order No. 15 dated 17th September, 2015 passed by the learned 7th Bench, City Civil Court at Calcutta in Title Suit No.1299 of 2015. By the impugned order, the plaintiffs' prayer for ad interim injunction was refused by the learned Trial Judge. Hence, the plaintiffs have filed this appeal before this Court. Let us now consider the merit of the instant appeal in the facts of the instant case.
(3.) In a suit for declaration and injunction, the plaintiffs filed an application under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure for restraining the respondent nos. 1 and 2 from giving effect to the notice dated 27th August, 2015 for holding 10th Annual General Meeting of the Association on 27th September, 2015.;