MD IFTEKHAR Vs. KARIM HOTELS PVT LTD.

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The CM stands disposed of.

(3.) The appeal impugns, (a) the order dated 2nd July, 2013 of the learned Single Judge in CS(OS) No.2708/2012 filed by the respondent, of allowing the application of the respondent / plaintiff under Order 39 Rule 1&2 CPC by confirming the ex parte ad interim order dated 7th September, 2012 and dismissing the application filed by the appellant / defendant under Order 39 Rule 4 of the CPC; and, (b) the order dated 27th March, 2014 of dismissal of IA No.15660/2013 filed by the appellant / defendant for modification of the order dated 2nd July, 2013.