SINGAPORE AIRLINES LIMITED Vs. QUENTIN RODRIGUES

JUDGEMENT

(1.) By consent appeal is heard, finally at admission stage.

(2.) This is a case of Singapore. Airlines employee, who is at Mumbai for last 20 years but opposing his transfer to Jalandhar, on several grounds.

(3.) The Appellants original defendants in Suit Stamp no.2811. of 2007 have preferred this appeal against the order passed in Notice, of Motion No.2756 of 2007 by Judge, City Civil Court, Bombay whereby the Plaintiff's application for temporary injunction restraining defendants from implementing the transfer order of Plaintiff dated 9.7.2007 transferring him to Jalandhar till the disposal of suit was allowed. For the sake of convenience hereafter the parties shall be referred to as 'plaintiff' and 'defendants'.