T. Amarnath Goud, J
This Court prima facie has expressed that the order under challenge dated 06.03.2021 is hit by the doctrine of res judicata as the earlier injunction application dated 20.05.2020 which has been filed by the plaintiff was also rejected. Again another application by impleading the Airport Authority as defendant/respondent, the present injunction application has been filed and the Court below has granted injunction on 06.03.2021. It is seen from the record that nowhere either of the counsels or the Court has dealt with the earlier injunction application which was rejected on 20.05.2020 and during the course of argument when this Court has expressed its concern with regard to maintainability of the injunction application which has been filed by the respondent herein, the learned senior counsel Mr. P. Roy Barman seeks time for placing judgments in support of his argument to show that as and when there is a change in respondents, separate applications seeking injunction can be filed and it is not required in doctrine of res judicata.
To accommodate Mr. Roy Barman, learned senior counsel, list this matter on 23.03.2023.
