AIR 2000 SUPREME COURT 3032 ::2000 AIR SCW 3307 ::2000 (4) Com LJ 283 SC ::2000 SCFBRC 383 ::(2001) 1 ACC 560 ::2000 (2) UJ (SC) 1300 ::(2001) ILR (Kant) (1) 1 ::2001 (1) Civ LJ 319 ::(2001) 3 CivLJ 349 ::2000 (2) All RentCas 661 ::2000 (3) CivilCourtC 650 ::2000 (7) SCC 695 ::2000 (4) RecCivR 396 ::2000 (6) Scale 398 ::(2002) 1 ACJ 688 ::(2001) 1 TAC 603 ::2000 (4) CurCC 40 ::2001 (1) All MR 247 ::2000 (41) All LR 369 ::2000 (4) All WC 3311 ::2001 (1) Bom CR 327 ::2001 (1) BLJR 663 ::2001 (1) GujLR 687 ::2000 (4) ICC 604 ::(2001) 1 Mad LW 429 ::2001 (1) MadLJ75 ::2000 (3) RajLW 488 ::2001 (1) Pun LR 96 ::2000 (4) SCJ 78 ::2001 (1) LandLR 290 ::2001 (1) UC 55 ::2000 (4) LRI 1023 ::2000 (6) Supreme 269 ::(2000) 6 Andh LT 750 ::(2000) 5 Andh LT 44 ::2000 (9) SRJ 88 ::(2000) 10 JT 599 (SC) ::2000 (10) JT 599

Supreme Court Of India

(From : Madras)*

Hon'ble Judge(s): K. T. Thomas, R. P. Sethi , JJ

(A) Civil P.C. (5 of 1908) , O.39 R.1, O.43 R.1, S.104— Ex parte interim injunction - Order can be passed in exercise of power under O. 39, R. 1 - Order is appealable - Party can move appellate Court or approach same Court for vacation or modification of order. It cannot be contended that the power to pass interim ex parte orders of injunction does not emanate from O. 39, R. 1. In fact, the said rule is the repository of the power to grant orders of temporary injunction with or without notice, interim or temporary, or till further orders or till the disposal of the suit. Hence, any order passed in exercise of the aforesaid powers in Rule 1 would be appealable as indicated in Order 43 Rule 1 of the Code. The choice is for the party affected by the order either to move the appellate Court or to approach the same Court which passed the ex parte order for any relief.(Para 11) (B) Civil P.C. (5 of 1908) , O.39 R.3— Ex parte interim injunction - Party who secured such order - Cannot take advantage of it without complying with requisites of Cls. (a) and (b) of R. 3 viz. sending copy of order to opposite party and filing an affidavit stating that copies of aforesaid is delivered. If a Court which passed the order granting interim ex parte injunction ....