BINA RAMANI Vs. ANJALI THAKRAN

JUDGEMENT

(1.) AFTER hearing the matter for sometime, the following order is passed by consent : the ex parte stay granted by this Court on 9th February, 2007 in civil Misc. Application No. 21 of 2007 shall continue during the pendency of the application for temporary injunction before the trial Court.

(2.) THE trial Court shall dispose of the application for temporary injunction as expeditiously as possible and not later than end of July, 2007, on its own merits. Appeal disposed of accordingly.