Jyotirmay Bhattacharya, J. - (1.) In spite of service of notice none appears on behalf of the respondent at the time when this application is taken up for hearing.
(2.) Leave is granted to the learned advocate-on-record of the appellants to rectify the defect in the Memorandum of Appeal in the light of the report of the Stamp Reporter. Leave is also granted to the appellant to deposit the deficit Court fees by tomorrow.
(3.) This First Miscellaneous Appeal is directed against an order being No. 2 dated 29th September, 2016 passed by the learned District Judge North 24-Parganas, Barasat in Misc. Case No. 206 of 2016 (Arbitration). By the impugned order, the plaintiffs' prayer for ad nterim order of injunction was refused on the ground of lack of urgency. Hence, the appellant has come before this Court.;