- (1.) This First Miscellaneous Appeal is directed against an order being No. 2 dated 2nd April, 2015 passed by the Learned Judge, 5th Bench, City Civil Court at Calcutta in Title Suit No. 414 of 2015.
(2.) By the said order, the plaintiff's prayer for ad-interim injunction was refused by the Learned Trial Judge. Hence, the plaintiff felt aggrieved.
(3.) The instant appeal is filed by the plaintiff/appellant challenging the legality of the impugned order.;