JYOTIRMAY BHATTACHARYA, J. - (1.) The first miscellaneous appeal is directed against an order passed by the Learned Civil Judge, Senior Division, 1st Court at Howrah on 3rd January, 2014 in Title Suit No. 9 of 2014.
(2.) By the impugned order, two applications i.e. one application for injunction filed by the plaintiff was allowed by the Learned Trial Judge and the other application for receiver filed by the defendant nos. 2 and
(3.) was rejected by the Learned Trial Judge. 3. Though the appellants filed the instant appeal challenging the legality of both the aforesaid orders passed by the Learned Trial Judge but in course of hearing of this appeal, Mr. Banerjee, learned advocate appearing for the appellants submits that his clients will not press the appeal so far as it relates to the interim order of injunction passed by the Learned Trial Judge on 3rd January, 2015. Thus, he restricted his submission with regard to the legality of that part of the impugned order by which the prayer for appointment of receiver over the school made by the defendant nos. 2 and 3 was rejected. Re: The application for appointment of receiver filed by the defendant Nos. 2 and 3 in the suit. ;