INNOVATIVE PHARMA SURGICALS Vs. PIGEON MEDICAL DEVICES PRIVATE LIMITED HYDERABAD

JUDGEMENT

(1.) The point that falls for consideration in this appeal is as to whether an appeal against an ad interim injunction granted under Order 39, Rule 1 C.P.C is maintainable and Order 43, Rule l(r) C.P.C., is applicable.

(2.) As it has a general importance this Court has given its anxious consideration in disposing of this appeal.

(3.) The appellant is the 4th defendant and Respondents-2 to 5 are Defendants-1 to 3 and 5 and 1 st respondent is the plaintiff in the suit. The parties will be referred to as they are arrayed in the suit for the sake of convenience.