JYOTIRMAY BHATTACHARYA,J. - (1.) This First Miscellaneous Appeal is directed against an order dated 13th May, 2015 passed by the learned Civil Judge (Senior Division) 5th Court at Alipore in Title Suit No. 10 of 2009 at the instance of the plaintiffs/appellants.
(2.) By the impugned order the plaintiffs' application for temporary injunction was rejected on contest without cost. Thus, the ad interim order of injunction, which was passed in favour of the plaintiffs, stood vacated.
(3.) The legality of the order dismissing the plaintiffs' application for temporary injunction is under challenge in this appeal.;