PARVEEN CHANDOK Vs. SUBHASH GOGIA

JUDGEMENT

(1.) MR . D. Barthwal, Advocate for the petitioner.

(2.) O .S. No. 126 of 2015 was preferred by Subhash Gogia, respondent no. 1 herein, seeking permanent prohibitory injunction against defendants no. 1 and 2 only, therein impleading defendants no. 3 to 7 as proforma defendants. Petitioner, herein, is defendant no. 1 in the suit. One application seeking ad interim injunction along with the plaint was moved, however, trial court did not deem it proper to issue ex parte injunction, therefore, was pleased to issue only notice on the ad interim injunction application. Plaintiff, thereafter, approached this Court by way of filing WPMS No. 854 of 2015, which was disposed of by this Court vide order dated 10.04.2015 directing the trial court to decide the ad interim injunction application in accordance with the settled principles for grant of temporary injunction as expeditiously as possible.

(3.) DEFENDANTS no. 1 and 2 have moved one application under Order 7 Rule 11 CPC for rejection of plaint and have moved another application for dismissal of suit for non compliance of order 32 Rule 15 CPC.