FIRST CONSTRUCTION COUNCIL Vs. KAMDHENU LTD

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The respondent no.1 (Original Plaintiff) preferred an application under Order 39 Rules 1 and 2 CPC for getting injunction against the publication of defamatory material at the behest of this appellant.

(3.) It further appears from the facts of the case that initially vide order dated 06.11.2018, the learned Single Judge has granted ex parte ad interim relief. The notice was issued upon the defendants in Civil Suit (COMM.) No.1229/2018. These notices were served upon the defendants including upon the present appellant.