JAIVEER SINGH Vs. DISTRICT JUDGE HARIDWAR

JUDGEMENT

(1.) HEARD Sh. P.M.N. Singh learned counsel for the petitioners and Sh. Alok Singh learned counsel for the respondents.

(2.) PETITIONER has filed a suit for permanent injunction against the defendant along with the application order 39 Rule 1 of the Code of Civil Procedure for ad -interim injunction. The defendant has filed his objections.

(3.) THE Trial Court has held that primafacie case for injunction is made out against the defendant. The balance of convenience also lies in favour of the plaintiff. The application for interim injunction was allowed accordingly.