MARG LIMITED Vs. CREATIVE INFRASTRUCTURE A PARTNERSHIP FIRM

JUDGEMENT

(1.) COMMON Order: Original Application No,319 of 2009 is filed seeking an order of temporary injunction restraining the respondents and their agents from interfering or obstructing with the peaceful implementation, completion, commercial commissioning and functioning of the Karaikal Port Project by the applicants.

(2.) ORIGINAL Application No,320 of 2009 is filed seeking an order of temporary injunction restraining the respondents and their agents from directly or indirectly publishing any statement whether orally or in writing or otherwise in any manner which defames, derogates or denigrates the applicant's reputation and its projects.

(3.) TO avoid confusion and also for the sake of clarity, the applicants in O.A.Nos.319 and 320 of 2009 are referred as applicants and the respondents therein are referred as respondents.