JYOTIRMAY BHATTACHARYA,J. - (1.) By the impugned order dated 15th June, 2016 passed by the learned Judge, 6th Court, City Civil Court at Calcutta in Title Suit No.726 of 2016, an ad-interim order of injunction was passed by the learned Trial Judge restraining the defendant no.2 from taking any step or further step with regard to the notices dated 25th April, 2016 and 10th June, 2016, being annexures "K" and "N" to the application and further restrained the said defendant from making any payment against the Bank Guarantee bearing no. 0006BG0118914 dated 17th October, 2013 of the defendant no.1 for a period of three weeks .
(2.) The legality of the said order passed by the learned Judge is under challenge in this First Miscellaneous Appeal.
(3.) After hearing Mr. Bhattacharya, learned advocate appearing for the appellant, we admit this appeal for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure.;