BIMAL CHANDRA BASAK, J. - (1.) This appeal is directed against a judgment and order dated 6th April, 1987, passed by the trial Court in an interlocutory application whereby the plaintiff-petitioner made the following prayers:- "(a) Injunction restraining the defendant No. 1 whether by itself or its servants or agents or otherwise howsoever from receiving any payment from the defendant No. 2 under any of the said three bank guarantees contained in Annexures A, B and C hereof or attempted to do so and from making any demand for payment thereunder; (b) Injunction restraining the defendant No. 2 from making or attempting to make any payment under the defendant No. 1 or any amount under any of the said three bank guarantees contained in Annexures, A, B and C whether in pursuance of the demand made by the defendant No. 1 by letter dated 6th March, 1987, or otherwise or at all; (c) Ad interim order in terms of prayers (a) and (b) above; (d) Costs of and incidental to this application be paid by the defendants; (e) Such further or other order or orders be made and direction or directions be given as to this Hon'ble Court may deem fit and proper."
(2.) It is to be pointed out that the petition on the basis of which such prayer for interim order was made consisted of only 8 paragraphs which is set out hereinbelow. It is to be pointed out that paragraphs 1, 2 and 3 were verified as true to knowledge and the rest as submissions. "1. In or about 12th March, 1989, your petitioner has filed a suit in this Hon'ble Court against the respondent abovenamed. A copy of the plaint in the said suit is annexed hereto as a part hereof and marked "A". 2. Statements contained in the plaint are all true and correct.
(3.) The relevant documents in connection with the matters stated in the plaint are annexed hereto chronologically and collectively marked "B". The statements made by the plaintiff in the plaint and hereinafter would be substantiated clearly by the said documents.;