Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order being No. 2 dated 11th May, 2016 passed by the learned Judge, VIIIth Bench, City Civil Court at Calcutta in Title Suit No. 569 of 2016 at the instance of the defendant No. 3/appellant.
(2.) By the impugned order, ad interim order of injunction was passed directing the parties to maintain status quo with respect to the nature, character and possession of the suit properties as on the date of the order till 13th June, 2016. We are informed by the learned counsel appearing for the parties that the said ad interim order of injunction was extended from time to time and the same is still in force. We are further informed by the learned counsel appearing for the parties that the defendant No. 3/appellant has already entered appearance in the suit and have filed her affidavit in connection with the plaintiffs' application for temporary injunction. The plaintiff No. 7/respondent No. 7, however, has not filed any reply to the affidavit-in-opposition filed by the defendant No. 3/appellant in the court below.
(3.) The instant appeal was admitted for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure on 13th June, 2016. An application for stay has been taken out by the defendant No. 3/appellant in connection with this appeal. When the said application for stay was taken up for consideration, we were invited by the learned counsel appearing for the parties to dispose of the appeal itself on merit on the basis of the materials available before us.;