SANJEEV MITTAL Vs. TIRUPATI INFRAPROJECTS PVT LTD

JUDGEMENT

(1.) The plaintiff has instituted this suit for permanent injunction, pleading:

(2.) Summons of the suit were issued to the defendants and though no ex-parte ad-interim relief as sought by the plaintiff, granted but it was ordered that the action taken by the defendants shall be subject to further orders in the suit and application.

(3.) However, after the defendants appeared before this Court, vide ad-interim order dated 5th February, 2014, the defendants were directed to maintain status quo with regard to opening of another wine and beer/liquor shop in the Mall.