Madras High Court: M. Govindaraj, J. disposed of a civil miscellaneous appeal, giving the appellant liberty to approach the trial court with appropriate application to vacate the injunction.
The present appeal was filed against the order of Principal District Judge granting an ex-parte injunction, wherein the appellant was directed not to supply the subject material other than to the respondent till the disposal of the suit. After receipt of the order, without approaching the trial court, the appellant preferred the present appeal directly.
The High Court was of the view that the appeal did not disclose any extraordinary circumstance or irreparable loss warranting interference. It was observed: “Normally this Court does not interfere with the discretionary power exercised by the Court unless it is fainted with the arbitrary exercise of such power, patently illegal or capricious. The appellant cannot approach this Court without exhausting the effective remedy available to him.”
Therefore, without going into merits, the Court disposed of the appeal by giving liberty to the appellant to approach the trial court with appropriate application to vacate the injunction.[Selva Spinners (P) Ltd. v. Liberty Clothing Co., 2019 SCC OnLine Mad 1515, decided on 16-04-2019]