Ray, J. - (1.) This appeal is from the order of Sen J., dated 7th September, 1967. The order was made on a notice of motion dated September 12, 1966, taken out by the plaintiff. The plaintiffs, inter alia, asked for an order of injunction restraining Ram Autar Jalan from in any -way operating the current account in the name of the Coal Products Private Limited with the United Commercial Bank Ltd., Burrabazar Branch, Calcutta, till the disposal of the suit and an injunction restraining Ram Autar Jalan from withdrawing and/or in any way dealing with or disposing of the amounts lying in the current account in the name of Coal Products Private Ltd. with the United Commercial Bank Ltd., Burrabazar Branch, Calcutta, till the disposal of the suit and an injunction restraining Ram Autar Jalan from acting as director of or dealing with the funds of or using the seal of or otherwise interfering in the management of the company till the disposal of the suit.
(2.) There were several prayers in the notice of motion numbered (a) to (j). At the outset it may be stated that in the trial court, counsel appearing for the plaintiffs did not press prayers (a) to (e). The result was that only prayers (g), (h), (i) and (j) were canvassed.
(3.) At the hearing of the appeal counsel appearing for the appellant also confined his arguments and the case mainly to prayer (g) and thereafter to the other prayers, (h), (i) and (j). Prayer (g) is for an injunction restraining Ram Autar Jalan from acting as director of or dealing with the funds of or using the seal of or otherwise interfering with the management of the company till the disposal of the suit.;