ORISSA STATE COMMERCIAL TRANSPORT CORPORATION LTD. REPRESENTED BY ITS SECRETARY SRI C.B.S. RAMCHANDRA RAO Vs. SRI SATYANARAYAN SINGH AND ANR.

JUDGEMENT

(1.) SRI Satyanarayan Singh, Managing Director; Orissa State Commercial Transport Corporation Ltd. (opposite party No. 1) filed Title Suit No. 132 of 1973 on 24 -8 -1973 in the Court of the Subordinate Judge, Cuttack, impleading State of Orissa through the Secretary, Commerce Department (opposite party No. 2) as Defendant No. 1 and the Orissa State Commercial Transport Corporation Ltd. (Petitioner)(hereinafter to be referred to as the Corporation) as Defendant No. 2.

(2.) DEFENDANTS 1 and 2 respectively filed their counter on 4 -9 -1973 and 3 -9 -1973. They prayed that the ad -interim injunction should be expeditiously heard.

(3.) AFTER hearing the parties on 7th, 8th and 10th of September, 1973 the learned Subordinate Judge made the ad -interim injunction absolute on 17 -9 -1973.