NARBOO TSERING Vs. PRESIDENT CHEMIST ASSOCIATION

JUDGEMENT

(1.) Suit for permanent prohibitory injunction has been filed before the Court of Sub Judge, Leh Ladakh with the following prayer:

(2.) Along-side an application for grant of temporary injunction has been filed. While considering the same, learned trial court, while dispensing with the requirement of prior notice to the petitioners (defendants) as permissible under Order 39 Rule 3 CPC has granted ad-interim injunction to the following effect:

(3.) The petitioners (defendants) instead of filing alteration of the order or instead of filing an appeal have filed the instant petition.