Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directedagainst an order being No.25 dated 22nd September, 2016 passed by the learnedCivil Judge (Senior Division), Bankura in Title Suit No. 04 of 2016 at the instance of the plaintiff/appellant.
(2.) By the impugned order, the plaintiff's application for temporary injunction was rejected by the learned Trial Judge. Though initially an ad interim order of injunction in the form of status quo was passed in the said suit.
(3.) The legality and/or propriety of the said impugned order is under challenge in this appeal at the instance of the plaintiff/appellant.;