JOHN MATHEW Vs. P D RAJAN

JUDGEMENT

(1.) A. No. 1600/1995 and O.A. Nos. 282/1995 and 283/1995. The averments in the affidavit in all the three applications are similar and it is as follows:

(2.) WHEN these applications were moved, intermim injunction was granted in O.A. Nos. 282/1995 and 283/1995 and notice returnable by 12-4-1995 as ordered.

(3.) AGGRIEVED over the said order of interim injunction, the respondents have filed Application. Nos. 2363 and 2364/1995 to vacate the injunction granted in O.A. No. 282/1995 and 283/1995.