TAPAN JOSHI Vs. EINFOCHIPS LTD

JUDGEMENT

(1.) Rule. Learned counsel waives service of notice of Rule on behalf of Singhi & Co.

(2.) The present Appeal From Order has been preferred by original defendants against the order passed by learned City Civil Court, Ahmedabad dated 10th July, 2007 upon injunction application,-below Exh.5 in Civil Suit No.1494 of 2007 preferred by the respondent (original plaintiff).

(3.) Having heard the learned counsel for both the sides and looking to the facts and circumstances of the case, I hereby quash and set aside the order passed by learned City Civil Court, Ahmedabad dated 10th July, 2007 below Exh.5 in Civil Suit No.1494 of 2007 mainly for the following reasons.