Bhattacharya, J. - (1.) The instant first miscellaneous appeal is directed against an order dated 6th August, 2016 (later) passed by the learned Civil Judge, Senior Division, 1st Court, Howrah in Title Suit No. 352 of 2016 at instance of the plaintiff/appellant.
(2.) The instant appeal was admitted for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure on 29th September, 2016. After the appeal was admitted we, on an application for interim injunction filed by the appellant passed an ad interim order of injunction directing the parties to maintain status quo as regards transfer and/or creating any third party interest and/or possession in the suit property as on that day till 15th November, 2016 or until further order whichever is earlier.
(3.) The respondents appear in this appeal and have filed an application for vacating the interim order passed by this Court. At the time when we were considering the appellant's prayer for extension of interim order, we are invited by the learned Counsel appearing for the parties to dispose of the appeal itself on merit by dispensing with the requirement of filing paper books in this appeal. 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.;