INTERLINK SERVICES PRIVATE LIMITED Vs. S P BANGERA

JUDGEMENT

(1.) By this order I will dispose of I.A. No.7411/96 filed by the plaintiff under Order 39 Rules 1 & 2 read with section 151 Civil Procedure Code . for interim injunction and I.A. No.8466/96 under Order 39 Rule 4 read with Section 151 Civil Procedure Code . filed by the defendant for vacating the ex-parte ad interim injunction granted on August 16, 1996.

(2.) By the interim order dated 16.8.96 the defendant was restrained from acting on behalf of .H1-:#:-I.As.7411 & 8466/96 or dealing or entering into contract with Sidel & Husky directly.

(3.) The plaintiff is a private limited company and carries on work inter alia as Agents and Consultants for various manufacturers for promoting their products and sale services.