Jyotirmay Bhattacharya, J. - (1.) This first miscellaneous appeal is directed against an order being dated 21st December, 2017 passed by the Learned Civil Judge (Senior Division), 5th Court at Alipore in Title Suit No. 1314 of 2017.
(2.) By the impugned order, the plaintiffs prayer for ad interim order of injunction was rejected by the learned Trial Judge.
(3.) Let us now consider as to whether the appeal deserves any merit even for admission of the appeal under the provision of Order XXLI Rule 11 of the Code of Civil Procedure.;