K T BALAJI VAIGAI Vs. HASTUN AGRO PRODUCT LIMITED REPRESENTED BY ITS MANAGING DIRECTOR R G CHANDRAMOGAN

JUDGEMENT

(1.) This intra-court appeal has been preferred against the Order dated 20.10.2017 passed by the learned single Judge of this Court in O.A. No. 673 of 2017 in C.S. No. 529 of 2017, whereby the appellant/defendant was restrained from making any statement or remarks, disparaging the applicants/ respondents, or the products manufactured by them either in print or visual media, by making baseless accusations of adulteration against private dairies in Tamil Nadu as a whole, pending disposal of the suit.

(2.) The appellant herein is the defendant in the suit filed by the respondents in C.S. No. 529 of 2017. The suit was filed by the respondents for the following relief (s):-

(3.) For the sake of easy reference, the appellant in this appeal is referred as 'defendant' and the respondents are referred as 'plaintiffs', as per their litigative status in the suit.