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Judgment
8 paragraphs · 129 wordsManoj Kumar Tiwari, J
Petitioners are defendants in a suit for injunction filed by the respondent. Petitioners are aggrieved by grant of temporary injunction by learned trial
Court in favour of plaintiff (respondent herein), as affirmed in Appeal by learned IVth Additional District Judge, Haridwar.
Learned Courts below have dealt with the matter in great detail and have considered the relevant factors, namely, prima facie case, balance of
convenience and irreparable injury and has rightly exercised its discretion in favour of the plaintiff.
Having regard to the facts & circumstances of the case, this Court finds no reason to interfere with the orders impugned in the writ petition.
Accordingly, the writ petition fails and is dismissed.
There will be no order as to costs.