- (1.) Heard Sri Anurag Khanna learned Senior Advocate assisted by Sri Sandeep Singh and Sri Rahul Tyagi learned Advocates for the appellants and Sri Manish Goel learned Senior Advocate for the respondent. 1. The present appeal is directed against the judgment and order dated 9.7.2020 passed by the Civil Judge (Senior Division), Gautam Buddha Nagar in Civil Suit No. 265 of 2020 (Arham Software LLP vs. Pearl Academy of Fashion and others.).
(2.) The appellant no. 1 herein is the lessee of the premises-in-dispute.
(3.) By means of the present appeal, the ex-parte injunction order dated 9.7.2020 passed by the trial court has been challenged mainly on the grounds that grant of ex-parte interim injunction in a suit for mandatory injunction amounted to decreeing the suit finally. Further that the suit itself is not maintainable in view of the Arbitration Clause in the lease agreement.;