BALAJI UNIQUE BUILDERS PVT LTD. Vs. MUKESH MEENA

JUDGEMENT

(1.) Petitioner has filed a suit seeking permanent injunction and declaration.

(2.) Along with such suit, an application has also been moved under Order XXXIX Rule 1 and 2 read with Sec. 151 CPC seeking ex-parte ad-interim injunction.

(3.) The above said suit was taken up by the learned Trial Court on 11/9/2024 and was fixed up for 5/10/2024.