Mir Dara Sheko, J. - (1.) Heard Mr Mitra appearing for the petitioners and Mr Das assisted by Ms Ghosh representing the opposite parties no.1-4.
(2.) The revisional application under Article 227 of the Constitution of India has been directed assailing the order dated June 2, 2016 passed by learned District Judge, Paschim Medinipur in Misc. Appeal No.45 of 2016 arising out of Title Suit No.114 of 2015 by which learned District Judge on admitting the Misc. appeal passed an ex parte interim order of injunction restraining the petitionersrespondents-defendants from excavating of the pond.
(3.) Mr Das, however, apprised this court that said interim order has been extended from time to time and the Misc. appeal also has been heard on merit in presence of both sides and learned appellate court has fixed May 6, 2017 (first Saturday) for delivery of judgment.;