Soumen Sen, J. - (1.) This appeal arises from an order dated 13th March 2019 passed by the learned Single Judge rejecting the prayer of the appellant for an ad-interim order of injunction.
(2.) The reason for refusal to pass an order has been summarized in the penultimate paragraph of the order, which is reproduced below:- "18. In conclusion, as indicated below, the present application for an ad interim order of injunction cannot be allowed on two counts - (a) suppression of material facts and (b) the plaintiff praying for similar reliefs simultaneously before this Court and NCLT that would require adjudication on the identical core issue. In light of the same, this matter needs to be decided upon exchange of affidavits."
(3.) In order to appreciate the finding it is necessary to consider the case made out by the appellants in their pleadings.;