DILIP KUMAR JAIN Vs. TAFFY APPLIANCES PRIVATE LIMITED

JUDGEMENT

(1.) This appeal under Order 43 Rule 1(r) of the CPC is filed by the plaintiff challenging the order dtd. 31/3/2023 passed by the XVIII Addl. City Civil Judge, Bangalore in O.S.No.2211/2023 whereby the Trial Court has refused to grant an order of exparte temporary injunction to the plaintiff.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiff filed the suit for permanent injunction before the Trial Court seeking for the following reliefs: WHEREFORE the Plaintiff most respectfully prays that this Hon'ble Court may be pleased to pass a judgment and decree in terms of and by granting: