VASANTHA HARISH Vs. B. N. CHANDRA SHEKHAR

JUDGEMENT

(1.) Heard the learned counsel - Sri H. Shantibhushan on behalf of learned counsel - Sri Anil Kumar B.S. for petitioner.

(2.) The present petition is filed by the petitioner/plaintiff being aggrieved by the impugned order passed by the trial Court, whereby the trial Court has refrained from granting any ad interim exparte order Temporary Injunction and has issued notice to the respondents/defendants on IA No.1 in O.S. No. 3132/2025.

(3.) Parties are referred to as per their ranking before the trial Court.