SABBIR ALAM Vs. ABABS

JUDGEMENT

(1.) In view of the questions involved in the appeal being brief, we admit the appeal take it up for hearing along with the application by dispensing with technical formalities, to save the parties unnecessary wastage of resources due to pendency of litigation before this Court.

(2.) The instant appeal has been preferred against an order whereby the application filed by the defendants/respondent nos. 1 to 5 under Order XXXIX Rule 4 of the Code of Civil Procedure was allowed, thereby vacating the ad interim order of injunction initially granted in favour of the plaintiff/appellant on March 20, 2024, primarily on the ground of suppression of material facts.

(3.) By the selfsame order, the learned Trial Judge also disposed of the main temporary injunction application, filed under Order XXXIX Rules 1 and 2 of the Code, as well.