SYED WASEEM AHMED Vs. MYRIAD BUSINESS

JUDGEMENT

(1.) This appeal by the plaintiff in O.S.No.4019/2020 is directed against the impugned order dtd. 19/1/2021 passed on I.A.1 filed by the plaintiff on the file of XIX Addl.City Civil and Sessions Judge, Bengaluru City (CCH-18) (for short 'the trial Court), whereby the trial Court dismissed the said application I.A.No.1 filed by the plaintiff, thereby vacating ad- interim temporary injunction passed in favour of plaintiff by imposing cost of Rs.500.00.

(2.) On 15/2/2021, this Court passed the following interim order:-

(3.) The aforesaid interim order continues to be in force and is operative between the parties even as on today.