Jyotirmay Bhattacharya, J. - (1.) In spite of service, none appears on behalf of the respondent-Bank at the time when this application is taken up for hearing.
(2.) This instant first miscellaneous appeal is directed against an order being No. 12 dated 22nd December, 2016 by which the ad interim order of injunction which was passed in favour of the plaintiff/appellant on 22nd December, 2016, stood vacated.
(3.) On 26th February, 2016, the following ad interim order of injunction was passed in the said suit:- The defendant, their men and agents are directed not to seize or interfere with the peaceful running and possession of the suit vehicle, bearing registration number WB-25E-6511, without due process of law if the plaintiff pays the monthly EMIs as agreed upon till 28th March, 2016 as vacation intervenes.;