Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order dated 13th July, 2016 (later) passed by the Learned District Judge, North 24-Parganas, Barasat in Title Suit No. 08 of 2016 at the instance of the plaintiffs/appellants.
(2.) By the impugned order, the plaintiffs' prayer for ad interim injunction was refused by the learned Trial Judge on the ground of lack of urgency. Hence, the plaintiffs have filed the instant appeal before us.
(3.) The instant appeal was admitted for hearing on 6th September, 2016. After the appeal was admitted, we passed an ad interim order of injunction restraining the respondents from selling its product and/or marketing and/or advertising the same by using the impugned trademark "KINOVA" which is deceptively similar to the appellants' trademark "KINNOVA" till 17th November, 2016 or until further order whichever is earlier.;