BHATINDA Vs. CIPLA LIMITED

JUDGEMENT

(1.) The defendants are in revision petition aggrieved against the order passed by the learned trial Court on 27.7.2004, whereby an application filed by the defendants for stay of the suit under Section 10 of the Code of Civil Procedure was declined.

(2.) Admittedly, the plaintiff has filed separate suits for permanent injunction, restraining the defendants, their office bearers, agents, associates or supporters from interfering in the peaceful working of the plaintiff Company, its employees, officers and Managers at four different places i.e. Amritsar, Hoshiarpur, Ludhiana and Bathinda.

(3.) The defendant moved an application under Section 10 of the Code of Civil Procedure for stay of the suit, interalia on the ground that the plaintiff has filed another suit against defendant No. l at Amritsar. Similarly, another suit has been filed against defendant No. l at Ludhiana, therefore, it was prayed that the present suit be stayed.