Biswajit Basu, J. - (1.) The revisional application under Article 227 of the Constitution of India is directed against the Order No. 7 dated April 5, 2018 passed by the leaned District Judge, at Alipore Dist. 24 Parganas(South) in Misc. Appeal No. 26 of 2018.
(2.) The opposite parties being the plaintiffs of Title Suit No. 98 of 2018 filed an application in the said suit under Order 39 Rules 1 and 2 of the Code of Civil Procedure. The learned Trial Judge by the order no. 1 dated January 19, 2018 refused the prayer of the opposite parties for an ad interim order of injunction on the said application.
(3.) The opposite parties being aggrieved by and dissatisfied with the said order of the learned Trial Judge preferred an appeal before the learned District Judge at Alipore being Miscellaneous Appeal No. 26 of 2018. In the said appeal the opposite parties filed an application under Order 39 Rules 1 and 2 of the Code.;