VORA FASTENERS PRIVATE LIMITED Vs. RAZIA KHATOON

JUDGEMENT

(1.) Three miscellaneous appeals were filed by the appellant challenging the initial order for grant of ad interim injunction by the learned Trial Judge in favour of the plaintiffs/respondents and the subsequent extension of such ad interim order from time to time.

(2.) The first miscellaneous appeal which is directed against the orders dated 28th Sept., 2016 and 4th Nov., 2016 is registered as FMAT 1355 of 2016.

(3.) The first miscellaneous appeal which is directed against an order passed by the learned Trial Judge extending the ad interim order of injunction on 15th Nov., 2016 is registered as FMAT 49 of 2017.