PARRAJ AUTOMOBILES PRIVATE LIMITED Vs. SAMIRAN SINHA

JUDGEMENT

(1.) The present appeal has been preferred against an order of refusal of ad interim injunction.

(2.) The plaintiff/appellant has filed the suit, from which the instant appeal arises, for the following reliefs:

(3.) In connection with the said suit, an application for temporary and ad interim injunction has been filed by the plaintiff, which contains the following prayers: