AIR 1951 ALLAHABAD 8

Allahabad High Court

Hon'ble Judge(s): Agarwala, Mushtaz Ahmad, M. C. Desai , JJJ

(A) Civil P.C. (5 of 1908) , O.39 R.3, O.43 R.1(r)— Order refusing ad interim ex parte injunction-If appealable. Per Agarwala and Desai, JJ. (Mushtaq Ahmad J. contra) - An order refusing to issue an ad interim injunction as allowed by R. 3 of O. 39 is not appealable.(Para 6 11 28 35) Anno. C. P. C., O. 39 R. 3 N 2 Pt. 1 (B) Civil P.C. (5 of 1908) , S.115(c), O.39 R.3— Order refusing ad interim ex parte injunction- Revision, if lies. Per Agarwala and Mushtaq Ahmad, JJ. (Desai J. Contra) - Where the Court below does not apply its mind to the provisions of 0. 39, R. 3 when it refuses to grant an ex parte injunction, it acts illegally or with material irregularity in the exercise of its jurisdiction and a revision may lie.(Para 7 38) Per Desai J. - A Court refusing to grant ex parte injunction cannot be said to act with material irregularity in the exercise of its jurisdiction.(Para 22) Anno. C. P. C. S. 115 N. 12. (C) Civil P.C. (5 of 1908) , S.151, O.39 R.1, O.39 R.2— Ex parte interim injunction .- Grant of- Such injunction, i....