MUNNI BEGUM Vs. RABIA AHMED

JUDGEMENT

(1.) This appeal is directed against an order dated 17th July, 2019 by which the learned IXth Bench, City Civil Court has disposed of the application filed by the plaintiff under Order 39 Rules 1 and 2 of the Code of Civil Procedure by extending the ad-interim ex parte order of status quo passed on 3rd December, 2018. The defendant No.1 is the appellant. The defendant No.1 is supported by defendant Nos.2 to 5.

(2.) We have perused the order under appeal. It appears that the Trial Court has made it clear by extending the order of status quo passed ex parte at a specious plea that nobody had challenged the ad-interim order of injunction before any higher forum. We are in agreement with the submissions made by the learned Counsel for the appellant as well as for the defendant Nos.2 to 5 that this order in unreasoned as it fails to take into consideration the objections raised by the appellant and the defendant Nos.2 to 5 before the learned Trial Judge at the time of final consideration of the injunction application.

(3.) Apart from the mere narration of objections raised by Mr. Chatterjee's client before the learned Trial Judge, we do not find any consideration of those objections on merits that are required at the time of ad-interim stay in extending ad-interim order of injunction. However, in view of the fact that the ex parte ad-interim order continued since 3rd December, 2018 and made absolute on 17th July, 2019.