Jyotirmay Bhattacharya, J. - (1.) THIS first miscellaneous appeal is directed against an order being No. 13 dated 31st January, 2013 passed by the Learned Trial Judge by allowing the plaintiffs application for temporary injunction and by rejecting the application for vacating ad -interim order of injunction filed by the defendant No. 1 under Order 39 Rule 4 of the Code of Civil Procedure. The defendant No. 1 is the appellant before us. He has challenged the legality of the impugned order in this first miscellaneous appeal.
(2.) PAPER books which are filed by the appellant in Court today be kept with the record. Let it be recorded that a copy of the paper book has already been served upon the learned advocate of the respondents.
(3.) LET us now consider the merit of the instant appeal in the facts of the instant case.;