ASTRAL LTD Vs. ASHIRVAD PIPES PVT LTD

JUDGEMENT

(1.) By way of the present judgment, I shall decide the application filed on behalf of the plaintiff under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) for grant of interim injunction. PROCEEDINGS IN THE SUIT

(2.) Summons in the suit was issued on 11/5/2022. However, no ad interim injunction order was passed in favour of the plaintiff. Thereafter, the matter was listed on various dates and pleadings have been completed in the suit as well as the present application. I.A. 7334/2022 was heard on 3/2/2023, when the judgment was reserved and counsels were given time to file written submissions. Both the sides have filed their respective brief notes of submissions. CASE SET UP IN THE PLAINT

(3.) The case set up in the plaint is as under: