BIMAL KUMAR PARASRAMKA Vs. RAJENDRA PRASAD AGARWALLA

JUDGEMENT

(1.) This appeal filed by the plaintiff and a cross-objection filed by the defendants therein were taken up together and we propose to deliver a common judgment disposing of both the appeal and the cross-objection.

(2.) This appeal is at the instance of the plaintiff in a suit for declaration and permanent injunction and is directed against an order dated 22nd June, 2011 passed by a learned Single Judge of this Court by which His Lordship passed direction for filing affidavits on an application of the plaintiff for interlocutory reliefs and granted an ad interim order of injunction in favour of the plaintiff thereby restraining the defendant from surrendering possession in respect of the cold storage involved in the suit in favour of the any person or otherwise creating any third party s right in respect thereof without the previous leave of the Court.

(3.) The learned Single Judge refused to grant further interim relief claimed by the plaintiff for appointment of a receiver.