MAHESH MURTHY Vs. POOJA CHAUHAN

JUDGEMENT

(1.) Ia Nos. 1259/2017, 3239/2017, 5230/2017 & 9281/2017

(2.) This matter came up for hearing on 15.03.2017 when notice was issued to the defendants. On 18.04.2017, this court restrained the defendants from, in any manner, directly or indirectly publishing and/or commenting and/or communicating and/or issuing any article, interview and material to the public in any manner whatsoever, containing or referring to the allegations contained in the posts being the subject matter of the suit. Subsequently, on 28.04.2017 this court impleaded defendants No. 13 to 18 and permitted amendment to the plaint. The interim order was extended to the newly impleaded defendants.

(3.) Ia No. 3239/2017 is filed by the plaintiff under Order 39 Rules 1 & 2 CPC for injunction. Similarly, IA No. 5230/2017 is also filed by the plaintiff under Order 39 Rules 1 & 2 CPC seeking interim orders against the newly impleaded defendants No. 13 to 19. IA No. 9281/2017 is filed by defendants No. 17 and 18 under Order 39 Rule 4 CPC for vacation of the interim injunctions. IA No.1259/2017 is filed under Order 39 Rule 4 CPC by defendants No. 13 and 14 for vacation of the injunctions. I will now decide these applications.