VERTICE GLOBAL PRIVATE LIMITED Vs. SHAVEX

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) With the consent of learned counsel for the parties, the appeal is taken up for hearing at this stage itself.

(3.) This appeal is directed against the order dtd. 18/11/2023 whereby the appellant/defendant had been injuncted by the trial court by the ad interim ex parte order. The operative directions contained in paragraph 13 of the order dtd. 18/11/2023 reads as follows: