B.V. CHANDRE GOWDA Vs. INDIRANAGAR CLUB

JUDGEMENT

(1.) Heard Shri. S.S. Ramdas, learned Senior Advocate for petitioners and Shri. Udaya Holla, learned Senior Advocate for respondents No.1 to 3.

(2.) This petition under Article 227 of the Constitution of India is presented by plaintiffs in O.S. No.2468/2020 challenging order dated 12th June 2020 passed by the LXXV Additional City Civil and Sessions Judge directing only suit summons to defendants and not granting ex parte injunction orders.

(3.) For the sake of convenience, parties shall be referred to as per their status in the original suit.