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AP HC: Injunction Can’t be Granted on Mere Asking - (03 Oct 2023)

CIVIL

Andhra Pradesh High Court while expressing concern over civil courts passing injunction orders 'without considering essential legal ingredients', has observed that the petitioner will have to prove that an order is necessary to preserve the existing state of things till a final hearing takes place.

Tags : ANDHRA PRADESH HIGH COURT   INJUNCTION   INGREDIENTS  

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