SUMMER COOL HOME APPLIANCES LIMITED Vs. SYMPHONY LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr.Arpit Singhvi for the appellants and learned Senior Counsel Mr.Kamal Trivedi appearing with learned advocates Mr.Harshit Tolia and Mr.Anuj Trivedi for the respondent.

(2.) It is submitted at bar that the matter is posted for hearing of Exh.5 application before the trial Court tomorrow. It is also submitted that this Appeal from Order is filed against an ex-parte ad-interim order passed by the trial Court. It is also submitted by Mr.Singhvi that the appellants are ready to conduct the matter before the trial Court, however, they apprehend that while deciding injunction application, the trial Court may be influenced by its own earlier ex-parte order and the other side may ask for unnecessary adjournments.

(3.) On the other hand, learned Senior Counsel Mr.Trivedi for the respondent submitted that they will not ask for adjournment before the trial Court and it is always expected that the trial Court would decide Exh.5 application after bi- parte hearing and there is no question of being influenced by its own earlier ex-parte order.