JYOTIRMAY BHATTACHARYA, J. - (1.) This first miscellaneous appeal is directed against an order being No. 6 dated 15th January, 2016 passed by the Learned Civil Judge (Senior Division), Barasat, North 24-Parganas in Title Suit No. 1361 of 2015 by which the plaintiff's application for temporary injunction was rejected by the learned Trial Judge. Hence, the plaintiff has come before this Court with this first miscellaneous appeal challenging the legality and/or propriety of the said order passed by the learned Trial Judge.
(2.) The appeal is admitted for hearing.
(3.) Lower court records need not be called for as all the necessary papers are annexed to the stay application.;