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Judgment
In spite of notice being served upon the respondents, some of the respondents remain unrepresented.
 After hearing Mr. Ganguly, we are of the view that the appeal deserves merit for consideration.
The appeal is thus admitted for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure.Â
Call for the lower court records.
Issue usual notices.
The appellant is directed to serve copy of the injunction application upon the remaining respondents, intimating that the application will be listed for
hearing four weeks after the reopening of the court after the Summer Vacation before the appropriate Bench. Such service will be effected by
Registered Post/Speed Post with A.D. The appellant is also directed to file affidavit of service on the next date fixed for hearing.
Affidavit of service filed in court be kept with the record.
Parties are directed to maintain status quo with regard to the transfer and/or alienation and/or creation of any third party interest in the suit property till
the disposal of the appeal.