BHIKHABHAI NAGJIBHAI Vs. TORRENT POWER LIMITED

JUDGEMENT

(1.) PETITIONER is the original plaintiff who has challenged an order dated 30th July 2007 passed by learned Fast Tract Court, Surat in Civil Misc. Appeal No.666/07.

(2.) BRIEFLY stated, facts leading to the present petition are as follows:

(3.) THOUGH very interesting questions of legal interpretation have been argued by the learned advocates appearing before me in this petition, I would like to examine the entire issue from a relatively narrow angle of considering the stage of interim injunction as prayed for by the petitioner.