SUSHIL AHUJA Vs. STATE BANK OF INDIA OFFICERS

JUDGEMENT

(1.) IA No.150/2010 (under O.39 R.1 & 2 CPC by plaintiffs) & IA No. 290/2010 (under O.39 R.4 CPC by defendant nos 1 & 2) 1. By this common order I shall dispose of the interlocutory applications (in short "IAs") filed both by the plaintiffs as well as the defendants. IA No. 150/2010 has been filed by the plaintiffs under the provisions of Order 39 Rule 1 & 2 of the Code of Civil Procedure, 1908 (in short the "CPC"), while IA No. 290/2010 has been filed by defendant nos 1 and 2.

(2.) The defendant nos 1 and 2 have moved this application to seek vacation of ad interim ex-parte order passed by me on 08.01.2010 on the above referred IA being: IA No. 150/2010 moved by the plaintiffs. In the operative part of the order dated 08.01.2010 I had directed as follows:-

(3.) The circumstances in which the plaintiffs have instituted the present action require to be noted in order to dispose of the captioned applications.