- (1.) On 10th June, 1999, an order was passed by us directing the learned Chief Judge-in-Charge of the City Civil Court at Calcutta to submit a report as to whether insertion and/or correction made in the original plaint in Title Suit No. 397/94 was so made after grant of interim order of injunction passed by the Trial Court or not. within a specified period of time. A report has now been submitted by the Chief Judge-in-Charge of the City Civil Court at Calcutta saying that such insertion was made after the interim order was passed in the said suit without the leave of the Court. For this reason, we feel that a thorough enquiry must be held by the Chief Judge in-Charge of the City Civil Court at Calcutta to find out who was responsible for insertion of the word "Park Street" Police Station instead of Taltola Police Station in the original plaint in Title Suit No 397/99 and taka necessary stern action against the person who will be hold responsible for such insertion of the word in the plaint.
(2.) Now wo take up the bearing of the appeal.
(3.) This appeal has been preferred against an interim order passed by the learned Chief Judge, 9th Beach of the City Civil Court at Calcutta in Title Suit No. 397/99 By the said order, the Trial Court his granted an interim order of injunction directing the parties to maintain status quo as on that date which will remain in force till 16th April, 1999. It is not in dispute that subsequently the interim order granted by the Trial Court by the said impugned order has stood extended from time to time and the same is still continuing.;