(2)The order of injunction under sub-section (1) may include an ex parte injunction or any interlocutory order for any of the following matters, namely:—(a)for discovery of documents;(b)preserving of infringing goods, documents or other evidence which are related to the subject-matter of the suit;(c)restraining the defendant from disposing of or dealing with his assets in a manner which may adversely affect plaintiff’s ability to recover damages, costs or other pecuniary remedies which may be finally awarded to the plaintiff.
