HOMEEEK REALTORS Vs. DEEPAK KAINTH & ORS

JUDGEMENT

(1.) I.A.No.10563/2017

(2.) On 13th March, 2015, this Court granted an ex parte ad interim injunction in favour of the plaintiff and against the defendants. The relevant portion of the said order is reproduced hereinbelow:-

(3.) The defendant no.2 was initially proceeded ex parte vide order dated 20th January, 2016. The defendant nos.1 and 3 were not appearing even prior to the dismissal of the suit in default. No written statement is on record.