Section 168 in Civil Court Rules of the High Court of Judicature at Patna
168.
The powers under Order XXXIX, Rule 3 of the Code of Civil Procedure, to issue an ex parte injunction should be exercised with the greatest care. The issue of an injunction on the application of one party and without previously giving to the person affected by it an opportunity of contesting the propriety of its issuing, is a deviation from the ordinary course of justice, which nothing but the existence of imminent danger to property if it be not granted, can justify. The Court should, if possible, always require notice, however short, to be given to the opposite party.
