SONI Vs. DISTRICT JUDGE

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner.

(2.) This writ petition is by the defendant in Original Suit No. 385 of 2002.

(3.) An application for interim injunction was moved by the plaintiff in the suit. The trial court by its order dated 16.5.2002. Annexure-4 to this petition, stated that it was of the opinion after examining the record that it was not a fit case for grant of 'ex parte' interim injunction without hearing the other side and accordingly issued notices fixing 11.7.2002.