JYOTIRMAY BHATTACHARYA, J. - (1.) AFTER hearing Mr. Chatterjee, learned advocate, appearing for the appellant and after considering the materials on record, including the impugned order, we admit this appeal for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure. Lower court records need not be called for.
(2.) THE plaintiff/respondent no. 1 is represented by Mr. Sharma, learned advocate, who is assisted by Mr. Debabrata Sen, learned advocate. Thus, the service of notice of appeal upon the plaintiff/respondent no. 1 is dispensed with.
(3.) THE appeal is, thus, treated as ready as regards service upon the plaintiff/respondent no. 1. Having regard to the fact that the impugned order of injunction was passed on the application of the plaintiff/respondent no. 1, we feel that the presence of the other defendants/respondents is not necessary for disposal of this appeal. Accordingly, service of notice of appeal upon the other defendants/respondents is dispensed with. Re : CAN 5514 of 2015.;