SAIFUDDIN MONDAL Vs. SMFG INDIAN CREDIT COMPANY LIMITED

JUDGEMENT

(1.) The affidavit-of-service filed in Court today be kept on record.

(2.) The present appeal has been preferred against an order whereby the application filed by the present appellant under Order XXXIX Rule 2-A of the Code of Civil Procedure has been turned down on the ground of non maintainability against a juristic person.

(3.) In the said application, allegations of contravention of an ad interim injunction were levelled against the defendant- respondent company, which is a juristic entity.