JYOTIRMAY BHATTACHARYA,J. - (1.) This First Miscellaneous Appeal is directed against an order being No.6 dated 7th June, 2016 passed by the learned Judge, VIIIth Bench, City Civil Court at Calcutta in Title Suit No.658 of 2016, at the instance of the plaintiff/appellant.
(2.) On an application for appointment of a Receiver filed by the plaintiff/appellant, the learned Trial Judge was pleased to pass an ad interim order for appointment of a Receiver vide order No.2 dated 20th May, 2016 for the purpose of taking over possession of the goods as mentioned in the said order, from the custody of Balmer Lawrie and Co. Ltd. CFS and to retain those goods in his custody. The learned Receiver was also directed to hand over the said goods to the plaintiff/petitioner after seizing the same for keeping it in its possession till 7th July, 2016. Writ was also directed to be issued in favour of the Receiver.
(3.) Subsequently, on an application filed by the defendant No.1, the order of appointment of the Receiver was stayed and the writ issued in favour of the Receiver was recalled.;