NATIONAL HIGHWAYS AUTHORITY OF INDIA Vs. SUDHIR HARYAL

JUDGEMENT

(1.) Petitioner NHAI is aggrieved by the order dated 30.5.2007 followed by the order dated 2.6.2007 passed by Shri Sanatan Prasad, Senior Civil Judge, Delhi.

(2.) The said 2 orders have been passed by the learned Judge in a suit filed by the respondent seeking a decree for permanent injunction against the petitioner restraining petitioner from taking possession of bus shelters, toilet blocks etc. right whereon for displaying advertisements was vested in the respondent under the agreement dated 31.12.2001.

(3.) Vide order dated 30.5.2007, at the preliminary hearing of the suit an ex-parte ad interim injunction was issued against the petitioner. Further, respondent's application under Section 80(2) of the Code of Civil Procedure was allowed.