MEENA Vs. MOHIT KUMAR GUPTA

JUDGEMENT

(1.) Heard. It appears that the plaintiff had obtained an ex-parte ad-interim order dated 17.03.2021 in her favour despite a caveat petition having been filed by the respondent/defendant on 09.03.2021 prior to passing of such order.

(2.) In G.C. Siddalingappa vs. Veeranna , 1981 AIR(Kar) 242, it was held as under:-

(3.) In C. Seethaiah vs. Government of Andra Pradesh and others , 1983 AIR(AP) 443, it was held that:-