NEW RESSIAN AUTOMOBILES Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the judgment and decree passed in Civil Suit No. 2923/77 by the City Civil Court, Ahmedabad, the appellant-plaintiff has approached this court by way of this First Appeal.

(2.) The facts in a nutshell are as under:

(3.) The plaintiff is a partnership firm having telephone connections at different places of its business. The case of the plaintiff in the plaint is that though the plaintiff could not pay the telephone bills in respect of its telephone connections for Telephone Nos. 23614, 24933 and 24408, the defendant authorities were trying to disconnect other telephone connections in respect of which the entire amount payable in respect of the bills for those telephones had been paid by the plaintiff. In the circumstances, in the suit it was prayed that the defendants be restrained by a permanent injunction from disconnecting the telephone connections in respect of Telephone Nos. 20437 and 877138, the connections in respect of which all payments due by the plaintiff were paid.