JYOTIRMAY BHATTACHARYA, J. - (1.) This first miscellaneous appeal is directed against an order being 50 dated 7th April, 2016 passed by the Learned Civil Judge, 2nd Court at Hooghly in Title Suit No. 369 of 2013.
(2.) By the impugned order, the plaintiff and the defendant no.3 were directed to maintain status quo as regards the nature, character, possession and construction over the suit property as on the date of passing of the impugned order till the disposal of the suit. The defendant no.3 was further restrained by an order of temporary injunction from transferring the suit property to any third person.
(3.) The legality and/or propriety of the said order is under challenge in this appeal at the instance of the defendant no.3.;