TAMMINEDI RAMAKRISHNA Vs. N.JAYALAKSHMI

JUDGEMENT

(1.) Mr. Patil, learned senior counsel appearing for the petitioner argued that the defendant has no right to seek injunction in view of Order XXXIX Rule 1(c) of the Code of Civil Procedure, 1908 in a suit filed by the Petitioner.

(2.) Let notice be issued returnable within two weeks.

(3.) Dasti, in addition, is also permitted.