Section 170 in Civil Court Rules of the High Court of Judicature at Patna
170.
Every application for an injunction must be supported by affidavit. All material facts must be fully and fairly stated to the Court : and there must be no concealment or misrepresentation of any material fact. [If at any time it appears to the Court that an ex parte injunction was obtained by such mis-statement or suppression of material facts as to lead the court to grant the injunction, the injunction shall be dissolved unless for the reasons to be recorded court considers that it is not necessary so to do in the interest of justice.] [Substituted by C.S. no. 62, dated 27.12.1979.]The plaintiff cannot be heard to say that he was not aware of the importance of the facts so mis-stated or concealed or that he had forgotten them.
