Joytirmay Bhattacharya, J. - (1.) Inspite of service, no one appears on behalf of the respondents to oppose the appellant's prayer for extension of interim order.
(2.) The instant appeal was directed against an order being no. 2 dated 11th March, 2016 passed by the learned Civil Judge, Senior Division, 1st Court at Barasat. By the impugned order, the appellant's prayer for ad-interim injunction in a suit for specific performance of contract was refused. Hence, the plaintiff has come before this Court with this appeal.
(3.) This appeal was admitted for hearing on 11th April, 2016. After the appeal was admitted, an interim order was passed on an application being CAN 5095 of 2016 filed by the appellant to the following effect : "Status-quo as regards sale, alienation and/or creating of any third party interest in respect of the suit property will be maintained by the parties for a period of eight weeks or until further order whichever is earlier.";