- (1.) The instant interlocutory application has been filed under Order XXXIX Rule 1 and 2 read with Section 151 of the Code of Civil Procedure by the appellant for issuance of an order of injunction restraining the defendants/respondents from changing the topography of the suit property during the pendency of the instant Second Appeal.
(2.) On 18.10.2019, time was allowed to the learned counsel appearing for the respondent no.1 to file reply to the .
(3.) Mr. Das, learned counsel appearing for the respondent-TISCO Ltd. tenders reply to the said I.A in the Court today.;