NATIONAL ORGANIC CHEMICAL INDUSTRIES Vs. B L INDUSTRIES

JUDGEMENT

(1.) ON 17rth December 1987 an ex parte injunction was granted against the defendant. A local Commissioner was also appointed, inter alia, for preparing an inventory of goods in possession of the defendant. It was further directed that the plaintiff will comply with the provisions of Order 39 rule 3 C.P.C.

(2.) THE defendant has moved the present application contending that the provisions of Order 39 rule 3 have not been complied with by the plaintiff and as such this Court should vacate the order dated 17th December, 1987 granting an ex parte ad interim injunction.