- (1.) Re: CAN 4784 of 2015( Sec. 5) Since the appeal was filed within the prescribed period of limitation, the application under Section 5 of the Limitation Act filed by the appellants, is redundant. Accordingly, no order need be passed on the said application. The application is thus, disposed of.
(2.) Re: FMA 1104 of 2015 This First Miscellaneous appeal is directed against an order being No. 2 dated 20th December, 2014 passed by the Learned Civil Judge (Senior Division), 2nd Court at Howrah in Title Suit No. 16397 of 2014 whereby an ad-interim order of injunction was passed by restraining the defendants from transferring, alienating or selling the 'B' schedule property to any third party and from dispossessing the plaintiff therefrom without due process of law till 11th February, 2015. Notice was directed to be served upon the defendants.
(3.) Challenging the said order passed by the Learned Trial Judge, the instant First Miscellaneous Appeal has been filed by the defendants/appellants.;