Jyotirmay Bhattacharya, J. - (1.) The first miscellaneous appeal is directed against an order being No. 2 dated 5th November, 2016 passed by the learned Civil Judge, Senior Division, Kalyani, Nadia in Title Suit No. 108 of 2016 at the instance of the plaintiff/appellant.
(2.) By the impugned order, the plaintiff's prayer for ad interim injunction was refused by the learned Trial Judge.
(3.) The instant appeal was admitted for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure on 23rd December, 2016.;