At the time of their inspection of the subordinate Court the District Judges should carefully examine whether the Courts have handled injunction matters in a reasonable manner and in accordance with the legal principles. The materials upon which ex-parte injunctions have been granted should be specifically scrutinized and, if they are found to be insufficient, the fact should be explained to the Judge concerned. In particular it should be ascertained whether any opportunity was afforded to the defendant of being heard and whether any order made ex-parte was limited so as to take effect only for a specific period. These matters should also be examined while disposing of appeals.
