ARCHIES GREETINGS AND GIFTS LIMITED Vs. SHIV SENA

JUDGEMENT

(1.) This order shall dispose of plaintiff's application under Order 39 Rules 1 & 2 Code of Civil Procedure for grant of interim injunction.

(2.) The plaintiffs M/s Archies Greetings & Gifts Ltd. have instituted the present suit for permanent injunction seeking restraint order against defendants 1 to 11, their members, workers,activists etc. from gheraoing, picketing or obstructing the ingress or egress of the employees customers and other persons to their various show rooms, shops and outlets in Delhi as detailed in Annexure 'A' to the plaint. The restraint orders are also sought against these defendants from holding any demonstrations or committing acts of violence and vandalism on or around the show rooms and outlets of the plaintiffs in Delhi and also from extending any threats of interfering and obstructing the celebrations of Valentine's Day, and in any manner damaging and destroying the goods, articles and property of the plaintiffs. Alongwith the suit, the plaintiffs filed an application for interim injunction. On notice of the suit, the defendants 1, 2, 3 and 10 have contested the application. Defendant No.12 is the Commissioner of Police. Rest of the defendants have not appeared despite service.

(3.) Defendant No.1 is a political party of India, having its office in Mumbai, defendant No.2 is General Secretary of defendant No.l and defendant No.3 is the President of Delhi Unit of defendant No.l. Defendants 4 to 9 are stated to be prominent activists of defendant No.1 and some of the office bearers of its Delhi Unit. Defendant No.10 is Vishwa Hindu Parishad and defendant No.11, Bajrang Dal are registered societies.