CHANDAN BAKSI Vs. SAJAL DAS

JUDGEMENT

(1.) This is an appeal from an ex parte order dtd. 21/6/2021 of the learned court below refusing the order of injunction as prayed for in the interim application, by the appellant.

(2.) Although the ex parte order was made on 21/6/2021, the returnable date of the application was made 6/9/2020, i.e., almost after three months.

(3.) We feel this is the real reason for prejudice suffered by the appellant, because he has had no opportunity to present his case as early as possible to reiterate his case for an interim order, in the presence of the respondents.