KINJAL DAVE Vs. RED RIBBON ENTERTAINMENT PVT LTD

JUDGEMENT

(1.) Present Appeal From Order under Sec. 43 Rule 1(r) of the Code of Civil Procedure, 1908 has been preferred by the appellant - original defendant No.1 challenging the order dtd. 1/10/2022 passed by the learned Chamber Judge, City Civil Court, Ahmedabad under Ex.Nos.6 and 7 - interim injunction application in Civil Suit No.1383 of 2019 by which the learned Judge has allowed the injunction application filed by the respondent - original plaintiff.

(2.) Heard Mr.Y.J. Trivedi, learned advocate for the appellant and Mr.Mihir Thakore, learned senior advocate appearing for Ms.Rushvi Shah, learned advocate for the respondent at length.

(3.) Having heard the learned advocates and considering the material placed on record, this Court is of the opinion that the controversy involved requires leading of evidence and the dispute can be decided after leading evidence before the learned trial court.