R K JAIN Vs. P G CHACKO

JUDGEMENT

(1.) An ad-interim exparte order of temporary injunction granted in O.S.No.336/2013 on 09.01.2013 by the VIII Additional City Civil & Sessions Judge, Bangalore, has been questioned in this writ petition.

(2.) The respondent/plaintiff is working as a Judicial Member in Customs, Excise and Service Tax Appellate Tribunal, South Zonal Branch (Bangalore). The petitioner/defendant is the Editor, Printer and Publisher of Excise Law Times, Central Publication Pvt. Ltd., New Delhi3 110 003. Suit has been instituted for granting of the following reliefs:-

(3.) Along with the plaint, I.A.No.1/2013, under Order 39 Rules 1 and 2 CPC, to grant an ad-interim exparte order of temporary injunction restraining the defendant, his employees, concerned companies, agents or any person claiming through or under the defendant from printing, publishing or spreading in any manner whatsoever either in Excise Law Times or any other report or through any other reporter or any print media or otherwise, any defamatory statement or material calculated to defame the plaintiff in any manner whatsoever, having been filed, the Trial Judge passed an order dated 09.01.2013. The same being material is extracted hereinbelow.