Joytirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order being No. 139 dated 30th November, 2016 passed by the learned Civil Judge (Senior Division), Small Causes Court, Sealdah in Title Suit No. 45 of 2016 at the instance of the plaintiffs/appellants.
(2.) The instant appeal was admitted for hearing on 11th April, 2017. An application for stay was taken out by the appellants in the said appeal. At the time when the said application was taken up for hearing, we are requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit. We are informed by the learned counsel appearing for the parties that the papers which are necessary for disposal of this appeal are all annexed to the stay application.
(3.) Considering such prayer of the learned counsel appearing for the parties, we have decided to dispose of the appeal itself on merit on the basis of the papers available before us by dispensing with the requirement of filing paper books in this appeal.;