DAHYABHAI RANABHAI VAGHELA Vs. BLOOM DEKOR LIMITED

JUDGEMENT

(1.) The plaintiff Dayahabhai Ranabhai Vaghela claiming to be resident of Anand Park has filed this suit under Order 11 Rule 8 of the Code of Civil Procedure for declaration and permanent injunction. He has prayed for following reliefs in the suit.

(2.) The trial Court passed ex parte order of temporary injunction, the operative portion of which reads as under:

(3.) On 15th of March 1994, defendant No. 1-Bloom Dekor Limited has appeared and has filed application at Exh. 14 objecting against extension of ex parte order of injunction and also stating in such application that six of the suits of similar nature have been preferred in the name of different persons in different courts of Gujarat and that defendant No. 1 has approached the Supreme Court and that Honourable the Supreme Court has stayed the orders of the trial Court and therefore ex parte order granted by the trial Court should not be extended.