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JKL HC: Court Not Required to Consider Balance of Convivence, if Prima Facie Case Not Established - (24 Apr 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that in a plea for grant of injunction, once the petitioners had no prima facie case in their favour, then there was no need to consider the existence of other two trinity principles i.e. Balance of convenience and irreparable loss.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   INJUNCTION   PRIMA FACIE  

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