Mir Dara Sheko, J. - (1.) None appears to represent the opposite parties/plaitiffs when the matter is called on.
(2.) Heard Mr. Debjit Mukherjee, learned Advocate representing the petitioners/defendants, who have assailed the order dated February 13, 2012 passed by the learned Additional District Judge, 1st Court, Howrah in Miscellaneous Appeal No. 285 of 2010, reversing the order dated September 28, 2010 passed by the learned Civil Judge (Junior Divisioin), 4th Court, Howrah in Title Suit No. 200 of 2009, rejecting the application for temporary injunction, as was sought for by the opposite parties/plaintiffs, who will be called on hereafter only as the opposite parties.
(3.) Perused the materials on record including the order impugned.;