Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directedagainst an order granting ad interim injunction in favour of the plaintiffs till 21stMarch, 2017. The instant appeal was filed on 17th March, 2017. Though on the date when the appeal was filed, the appeal was maintainable, but, as on today, the appeal is not maintainable as the impugned order, which is challenged in this appeal, has lost its force. Accordingly, we dismiss this appeal by holding that the instant appeal has now become infructuous because of the reason as indicated above.
(2.) In view of dismissal of the appeal in the manner as aforesaid, no further order need be passed on the interim application for stay. The said application being CAN 2599 of 2017 is, thus, deemed to be disposed of.;