JYOTIRMAY BHATTACHARYA,J. - (1.) This first miscellaneous appeal is directed against an order being No. 18 dated 3rd September, 2016 passed by the Learned Civil Judge, Senior Division, Contai, in Title Suit No. 27 of 2015 at the instance of the plaintiff/appellant.
(2.) This first miscellaneous appeal was admitted for hearing on 29th September, 2016.
(3.) Today while we are considering the appellant's prayer for extension of the interim order passed in this appeal on 29th September, 2016, we are requested by the learned counsel appearing for the parties for disposing of the appeal itself on merit. We are informed by the learned counsel appearing for the parties that all relevant papers which are necessary for disposal of this appeal, are annexed to the application for interim injunction.;