- (1.) This revisional application has been filed by the respondent in Misc. Appeal No. 134 of 2016 pending before the learned District Judge, North 24-Parganas. The petitioner has challenged the orders dated September 29, 2016 and November 16, 2016 passed by the learned District Judge, North 24-Parganas.
(2.) By order dated September 27, 2016 passed in C.O. 3740 of 2016, this Court did not interfere with the ex parte ad interim order dated September 08, 2016 passed by the learned District Judge, North 24-Parganas but, directed the learned District Judge to pass his fresh decision in the injunction application filed by the plaintiffs opposite parties, only after considering the documents which were to be disclosed by the defendant petitioner by way of an affidavit and by recording the submissions made by the respective parties.
(3.) The grievance of the petitioner in this revisional application is that in spite receipt of the said order dated September 27, 2016 and being aware of the direction passed by this Court, the learned District Judge, North 24-Parganas passed orders dated September 29, 2016 and November 16, 2016 extending the interim order passed on September 08, 2016 without considering the documents disclosed by it in the affidavit filed on September 28, 2016 and without disclosing any reason.;