JYOTIRMAY BHATTACHARYA,J. - (1.) This first miscellaneous appeal is directed against an order dated 1st October, 2015 passed by the Learned Civil Judge, Senior Division, Purulia in Title Suit No. 236 of 2014 at the instance of the added defendants/appellants.
(2.) By the impugned order, an ad interim order of injunction was passed on the plaintiffs application and thereby the added defendant nos. 21 to 23 were restrained from creating disturbance upon the possession of the plaintiffs over the suit property till 18th November, 2015.
(3.) The legality of the said order is under challenge in this appeal before this Court.;