- (1.) Mr. Mitra, learned advocate appearing for the appellant submits that the deficit court fees of Rs. 20/- has already been deposited by the appellant on 24th September, 2015 vide filing No. A 20406. Thus, the defect in the appeal as notified in the Stamp Reporter's report is rectified.
(2.) This First Miscellaneous Appeal is directed against an order being No. 2 dated 14th August, 2015 passed by the VIIth Bench, City Civil Court at Calcutta in Title Suit No. 1107 of 2015. By the impugned order, the plaintiff's prayer for ad interim injunction was rejected by the Learned Trial Judge. Notice was directed to be issued upon the defendants/respondents for showing cause as to why the temporary injunction will not be granted in favour of the plaintiff within 15 days from the date of receipt of the said notice.
(3.) The legality of the said order of the Learned Trial Judge is under challenge in this appeal. Let us now consider as to whether the appeal deserves any merit for its admission under Order 41 Rule 11 of the Code of Civil Procedure, or not. After hearing Mr. Mitra, learned advocate appearing for the appellant and after considering the impugned order, we do not find any reason to interfere with the impugned order at this stage. The appeal thus, is not admitted for hearing.;