Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order being 21 dated 5th August, 2011 passed by the Learned Xth Bench of City Civil Court at Calcutta in Title Suit No. 1222 of 2010 at the instance of the defendant no.3 to 6/appellants.
(2.) Since all the parties are now before us and the relevant papers which are necessary for disposal of the appeal are also available before us, we on the joint request of the learned counsel appearing for the parties, have decided to dispose of the appeal itself on merit by dispensing with the requirement of filing paper books in this appeal.
(3.) By the impugned order, the plaintiff's application for temporary injunction was allowed. The parties to the suit were directed to maintain status quo regarding release of any amount towards Provident Funds, Gratuity and other service benefits of Debabrata Pal till the disposal of the suit.;