A LA CHEMICALS LTD Vs. DEEPAK KRISHAN HENALE

JUDGEMENT

(1.) HEARD Shri Gangal for the petitioners and Shri Pradhan for the respondents.

(2.) THIS is a Petition against two ad-interim orders, dated 11-02-1993 viz the one passed below Exhibit 5 in Miscellaneous Civil Appeal No 58 of 1993 and the other below Exhibit 7 in the same Appeal. The said Miscellaneous civil Appeal No. 58 of 1993 is against an ex-parte ad-interim injunction issued on the 2nd February,1993 viz. the order below Exhibit 5 in Regular civil Suit No. 28 of 1993.

(3.) THE respondents have instituted two suits against the petitioners. Suit No. 27 of 1993 is for eviction under the Bombay Rents,hotel and lodging House (Rates) Control Act, 1947 and Suit No. 28 of 1993 is for a declaration and injunction. In Suit No. 28 of 1993 injunction prayed for by the respondents was for restraining the defendants viz. the petitioner Company us agents, servants, officers etc. from obstructing the development activities of the plaintiffs, pending the hearing and final disposal of the suit In terms of prayer 15 (a) of the application for injunction, ex-parte ad-interim relief has been granted on 2nd February, 1993. It is against this order that the appeal being Miscellaneous Civil Appeal No. 58 of 1993, has been filed which is pending and which has been fixed for hearing as to interim relief on the 5th march, 1993.