SHAKUN INFRASTRUCTURE DEVELOPMENT LIMITED Vs. RAJ KUMARI

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, the petition filed under Article 227 of the Constitution of India is taken up for final disposal forthwith.

(3.) IN that suit, respondent took out application for interim relief. The trial Court, after considering the relevant aspects, dismissed the said application. The finding recorded by the trial Court in paragraph 17, which is germane for rejecting the application for interim relief, reads thus: