REGENT COMPUTRONICS PVT. LTD.

Aascar Entertainment Private Limited Appellant

V/S

A.CHANDRASEKARAN Respondents

Referred Judgements :-

T.ARIVANDANDAM V. T.V.SATVAPAL [REFERRED TO]
M/S.ARISTO PRINTERS PVT. LTD. V. M/S.PURBANCHAL TRADER CENTRE,GUWAHATI [REFERRED TO]
MAHADEO SAVLARAM SHELKE V. PUNE MUNICIPAL CORPORATION [REFERRED TO]
RANBIR YADAV V. STATE OF BIHAR [REFERRED TO]
RENUKA DEVI V. D.MANOHARAN [REFERRED TO]
THIRUCHIRAPALLI DISTRICT CENTRAL CO-OPERATIVE BANK LTD.,REP. BY ITS SECRETARY V. M.KRISHNASAMI [REFERRED TO]
AIAY MOHAN V. H.N.RAI [REFERRED TO]
CHAIRMAN V. PONNIAMMAN EDUCATIONAL TRUST,REP BY ITS CHAIRPERSON/MANAGING TRUSTEE [REFERRED TO]
M.GURUDAS V. RASARANJAN [REFERRED TO]
MARGARIDA SEQUEIRA FERNANDES V. ERASMO JACK DE SEQUERIA (DEAD) THROUGH LRS [REFERRED TO]
SHANITA HOLDINGS SDN V. SHANITA HOTEL TRICHV PVT. LIMITED [REFERRED TO]
SOUTHERN AND RAJAMANI TRANSPORT PRIVATE LIMITED,REP BV ITS DIRECTOR V. R.SRINIVASAN [REFERRED TO]
SURYA DEV RAI V. RAM CHANDER RAI [REFERRED TO]
TAMIL NADU HANDLOOM WEAVERS CO-OPERATIVE SOCIETY,REP BY ITS MANAGING DIRECTOR,CHENNAI [REFERRED TO]
BENGAL CLUB LTD. V. SUSANTA KUMAR CHOWDHARY [REFERRED TO]
HIMALAYAN COOP. GROUP HOUSING SOCIETY V. BALWAN SINGH [REFERRED TO]
ABDUL RAHMAN VS. PRASONY BAI [REFERRED TO]
CHAMPALAL JAIN VS. THATTIKUNDA RAJAMANNAR TRUST [REFERRED TO]
J SUDHARSAN VS. SUPERINTENDENT CHENNAI CENTRAL PRISON CHENNAI [REFERRED TO]
GIAN CHAND VS. M/S. YORK EXPORTS LTD. [REFERRED TO]
BABU LAL VS. M/S. VIJAY SOLVEX LTD [REFERRED TO]

JUDGEMENT

(1.) The fourth and the second defendants (who respectively are, a Private Limited Company and its Director) have approached this Court challenging the exparte order of interim injunction granted by the II Additional District Court, Salem in 1. A.No.102 of 2018 in O.S.No.100 of 2018, on 10.04.2018. For the sake of convenience, the first respondent would be referred to by his rank in the suit.

(2.) The foundational facts on which the interim injunction was sought by the plaintiff/ first respondent are referable to his pleadings in the plaint, and the material facts disclosed by are:

(3.) On the line of the aforesaid allegations in the plaint, the plaintiff has moved the trial Court in I.A.No.102 of 2018 for an order of ad-interim prohibitory injunction for restraining the defendants from intervening with his peaceful possession and enjoyment of the property, or to give effect to the licence issued under Form-C and also for granting police protection for the removal of the illegal movement of the defendants.

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AASCAR ENTERTAINMENT PRIVATE LIMITED Vs. A.CHANDRASEKARAN

Referred Judgements :-

JUDGEMENT

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