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Bombay HC: Order of Granting or Refusing Temporary Injunction is 'Discretionary' - (30 Apr 2025)

CIVIL

Bombay High Court has observed that an order of temporary injunction is an exercise of discretion by the court and not a prima facie adjudication on the subject matter or merits of the case.

Tags : BOMBAY HIGH COURT   TEMPORARY INJUNCTION   PRIMA FACIE ADJUDICATION  

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