REGENT COMPUTRONICS PVT. LTD.

Kaushik Barua Appellant

V/S

Pallavi Barua Respondents

Referred Judgements :-

NARASAMMA VS. SUBBRAYADU [REFERRED TO]
M C CHACKO VS. STATE BANK OF TRAVANCORE TRIVANDRUM [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
DALPAT KUMAR VS. PRAHLAD SINGH [REFERRED TO]
MAHADEO SAVLARAM SHELKE VS. PUNE MUNICIPAL CORPORATION [REFERRED TO]
ANAND PRASAD AGARWALLA VS. TARKESHWAR PRASAD [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED TO]
RANBAXY LABORATORIES VS. DOON APARTMENTS PRIVATE LIMITED [REFERRED TO]
HARNAM SINGH VS. PURBI DEVI [REFERRED TO]
NIZAM UDDIN VS. NAGAR NIGAM ALLAHABAD [REFERRED TO]
GANESH PANIGRAHI VS. JURA SAHU [REFERRED TO]
KEDAR DAS MOHTA VS. NAND LAL PODDAR [REFERRED TO]
DEBNARAYAN DUTT VS. CHUNILAL GHOSE [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.D. Deka, learned counsel appearing for the appellant/applicant. I have also heard Mr. A. Sharma, learned counsel representing the respondent no. 1. Mr. T.J. Mahanta, learned senior counsel assisted by Mr. R. Chakraborty, learned counsel has appeared for the respondent no. 2.

(2.) This appeal, filed under Order XLIII Rule 1(r) of the Civil Procedure Code, is directed against the order dated 13/05/2019 passed by the learned Civil Judge No.1, Kamrup (M) at Guwahati in Misc. (J) Case No. 343/2019 arising out of Title Suit No. 181/2019, rejecting the prayer made by the appellant for issuance of an order of ad-interim injunction, inter-alia retraining the respondent no 2 from acting in breach of the conditions contained in Lease Deed No 13602/2016.The appellant has also filed a separate application, numbered and registered as IA(C) No. 1796/2019, praying for an order of temporary injunction from this Court.

(3.) The facts necessary for disposal of the appeal are these :-

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KAUSHIK BARUA Vs. PALLAVI BARUA

Referred Judgements :-

JUDGEMENT

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