AMATEUR BODY BUILDERS AND PHYSIQUE SPORTS FEDERATION OF INDIA Vs. INDIAN FITNESS AND BODY BUILDERS FEDERATION

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 13/6/2022 passed in O.S.No.3784/2022 by the XVIII Additional City Civil and Sessions Judge, Bengaluru (for short "the trial Court"), whereby the trial Court directed grant of ad-interim exparte order of temporary injunction till the next date of hearing in favour of the respondent/plaintiff against the petitioners-defendants and posted the matter to 11/7/2022.

(2.) The petitioners are the defendants in the said suit, who are before this Court assailing the ad-interim exparte order of temporary injunction inter alia contending that the said order is preventing/obstructing the petitioners from conducting the Second National Fitness and Body Building Championship 2022-2023 scheduled to be held by the petitioners on 25/6/2022 and 26/6/2022.

(3.) Learned counsel for the respondent-plaintiff having been notified during the pre-lunch session, the matter is taken up in the post-lunch session.