Jyotirmay Bhattacharya, J. - (1.) This appeal will be heard. The lower court records need not be called for. The defendant No.1 is represented by Mr. Sen, learned advocate. For disposal of the instant appeal which is directed against an order passed by the learned Trial Judge disposing of the plaintiff's application for temporary injunction, the presence of the other defendants viz. defendant no. 2 and 3 is not necessary.
(2.) By the impugned order, the plaintiff's prayer for injunction in respect of the 'A' schedule property was allowed. None of the defendants is aggrieved against the said order. The impugned order has not been challenged by any of the defendants before this Court. The plaintiff's prayer for injunction in respect of the 'B' schedule property was refused by the learned Trial Judge. Hence, the plaintiff is aggrieved.
(3.) The plaintiff has filed the instant miscellaneous appeal challenging that part of the impugned order by which the plaintiff's prayer for temporary injunction in respect of the 'B' schedule property, was refused by the learned Trial Court.;