Soumen Sen, J. - (1.) The notice for invocation of pledge dated 27th July, 2018 by the defendant in its capacity as the security trustee is the subject matter of challenge in this interlocutory application.
(2.) On 3rd August, 2018 an interim order was passed by which the impugned notice was stayed initially for a period of one week and, thereafter, continued till 30st November, 2018 or until further order whichever is earlier.
(3.) The respondent no.1 initially did not appear despite notice, however, subsequently the said respondent appeared and after obtaining few extensions filed a comprehensive affidavit in opposition.;