GAGANDEP SINGH ARORA Vs. RICHA SINGH

JUDGEMENT

(1.) The petitioner is aggrieved by the order dtd. 9/11/2020 passed by the learned Civil Judge (Junior Division), Amritsar, in the Civil Suit filed by him, bearing No. 2505-2020, titled 'Gagandeep V/s. Richa Singh'. Thereby, the trial Court deemed it appropriate to issue notice of the suit as well as the stay application to the defendants before considering grant of an interim injunction.

(2.) Mr. Prateek Sodhi, learned counsel, would contend that necessary averments were made in Paras 13 and 14 of the plaint, detailing the overt acts of the defendants and more particularly, the first defendant, which necessitated grant of an ex parte ad interim injunction. Learned counsel would contend that despite the same, the trial Court adjourned the matter to enable service of notice upon the defendants without considering the grant of an interim injunction as prayed for.

(3.) Perusal of the order under revision reflects that the trial Court, having heard the matter, deemed it appropriate to hear the opposite party before issuing an interim injunction and accordingly directed notice of the suit as well as the stay application being issued to the defendants.