Temporary or interim injunction should in practice be granted ex-parte only in very exceptional circumstances. Generally they should never be granted unless the plaintiff fully satisfies the Court that in spite of all reasonable diligence it is inevitable that he should apply behind the back of the defendant. If such injunctions are granted they should only hold good for the minimum time required for the defendant to appear before the Court to show cause against the injunction. The greatest care should also be taken to state in precise terms the particular acts which are forbidden.
