GURUSHARAN SHARMA, J. - (1.) PLAINTIFF -opposite p3ies 1 to 3 filed Title Suit No. 6 of 1998 against defendants -petitioners and others for permanent injunction restraining defendants 2 and 3 from advertising for change of management/liquidation of the Company, defendant No. 1 and/or from giving effect to such advertisement, if any, made in this regard and for mandatory injunction directing defendant No. 1 to comply with terms of agreement (Annexure 1) and thereafter to specifically perform each and every obligation contained therein including payment of unpaid dues as payable to the plaintiff and to re -start the unit at Kendra and consider proposal of re -habilitation of the said unit.
(2.) DURING pendency of the suit, a petition for temporary injunction restraining defendants from advertising for any change of management, liquidation of the Company and from giving effect to advertisement, if any, made in this regard till disposal of the suit was filed. By order dated 26.3.1998, trial Court passed ex parts order and directed defendants to maintain status quo In respect of present position of Seraikella Glass Works Limited and not to take any step for changing the management of the said factory or to make any advertisement in this regard and if it was already made, not to give effect to such advertisement,
(3.) THE trial Court with the aforesaid interim order dated 26.3.1998 issued show cause notice in injunction matter to the defendants. It was made clear that the said exports interim order had no bearing on merit of the suit.;