SHAKTI TRIPATHI Vs. ASHOK KUMAR

JUDGEMENT

(1.) ALLOWED as prayed for. Main Case

(2.) PLAINTIFF -Shakti Tripathi, who was successful in securing order of status quo as temporary injunction from the trial Court but has been unsuccessful in the lower Appellate Court, has filed this revision petition under Article 227 of the Constitution of India assailing judgment dated 16.01.2012 passed by the lower Appellate Court thereby dismissing application filed by plaintiff -petitioner for temporary injunction.

(3.) THE plaintiff by filing application for temporary injunction sought to restrain the defendant from alienating the machinery and license in question to third party during pendency of the suit.