1. This is an appeal by the defendant-appellants against the order passed ex party, issuing a mandatory injunction against it to deliver the custody of the goods entrusted to it for purpose of transport by the plaintiff. The main grievance of the appellants is that the order was passed ex party without complying with the provisions of O. 39, R. 3, C.P.C., which are mandatory in nature.

2. On a perusal of the order impugned herein, we find that although court below has tried to safeguard the interest of both the parties; but it has failed to record any reason as to why it became necessary to pass an ex party injunction without serving notice on the respondent.

3. Rule 3 of O. 39, C.P.C. lays down that only in case where it appears to the Court that object of granting injunction would be defeated by the delay it has no power to issue ex party order of injunction. In that circumstance also the court has to record reasons for its opinion that the object of granting injunction would be defeated by the delay. Sri R.K. Agrawal, learned counsel for the respondent has however, submitted that even if reasons have not been mentioned, yet there was material, which was enough for forming its opinion to grant ex party injunction order. We cannot agree to this submission, for the simple reasons that where law requires recording of reasons for doing a particular act, the mere presence of material on the record is not sufficient; but it must also be shown that the court has applied its mind to that material. Reasons must find a place in the order ultimately passed by a court. Reference in this , connection may be made to the decision of the Supreme Court in The Collector of Monghyr and Others Vs. Keshav Prasad Goenka and Others, . In para 16 of the report a similar argument was raised before the Supreme Court and was repelled in the following words:

The Collector of Monghyr and Others Vs. Keshav Prasad Goenka and Others, . In para 16 of the report a similar argument was raised before the Supreme Court and was repelled in the following words:

The Collector of Monghyr and Others Vs. Keshav Prasad Goenka and Others,

. In para 16 of the report a similar argument was raised before the Supreme Court and was repelled in the following words:

. In para 16 of the report a similar argument was raised before the Supreme Court and was repelled in the following words:

"To suggest that by a recital of the nature of the repairs required to be carried out and employing the language of S. 5-A (j) the officer has recorded his reason for invoking S. 5A is to confuse the recording of the conclusion of the officer with the reasons for which he arrived at that conclusion. Besides just as it would not be open to argument that the terms of S.5-A (1) will be attracted to cases where there is factually an emergent need for repairs of the type envisaged by the section but the Collector does not so record in his order; similarly the factual existence of reasons for the Collectors conclusion would not avail where he does not comply with the statutory requirement of stating them in his order."

Besides the above case, recently in F.A.F.O. No. 293 of 1989, a Division Bench of this Court (to which one of us was a member) precisely the same question arose and it was held that the ex party injunction cannot be granted unless R. 3 of O. 39 is complied with.

4. In view of this proposition of law, we are not inclined to agree with the submission made by the learned counsel for the respondent, as the law requires reasons to be recorded by the court, which has not been done and, therefore, the order under appeal cannot be sustained.

5. However, we find from the order that the court below has taken steps to adequately safeguard the interest of both the parties inasmuch as the claim of the respondent as per Annexure 6, annexed with the affidavit, was to the tune of Rs. 4,11,818/- and that the amount has been directed by the court to be deposited in the shape of fixed deposit by the plaintiff-respondent in the fixed deposit receipts duly endorsed in the name of the court so that it may be available to be paid to the party succeeding at the time of the final disposal of the suit. This will adequately safeguard the interest of both the parties. The main requirement of the respondent is that the goods, which had been delivered to the appellants for transportation should be released and be given in the custody of the plaintiff-respondent forthwith. In view of the above discussion, we set aside the order passed by the trial court and direct that in view of the deposit of the amount as aforesaid by the plaintiff-respondent, the appellants will deliver the goods to the plaintiff-respondent within a period of one week of this order. We further direct that the appellants shall file a reply to the interim injunction application within a period of one week from today, whereafter the learned trial court will dispose of the injunction matter within two weeks. Learned counsel for the parties have agreed that one of them will seek any adjournment in the court below and will cooperate with the Court in having the injunction matter decided within a period of two weeks. The money already deposited by the plaintiff-respondent in the shape of fixed deposit receipts shall remain in deposit till the disposal of the injunction application by the trial court after hearing both the parties.

6. Before parting with this appeal, it must be stressed that the subordinate courts are granting temporary injunction without having any regard to the mandatory provisions of R. 3 of O.39, C.P.C. It is of utmost importance to note that an ex party order of injunction is an exception, the general rule being that order be passed only after hearing both the parties. It is only in rare cases where the court finds that object of granting injunction would be defeated by the delay, the court can issue an injunction ex party but that too only after recording reasons therefore. Ex party injunction is not routine matter and it must be borne in mind by the courts below.

7. With the observations made above, the appeal is disposed of finally. A certified copy of this order shall be given to the parties on payment of requisite charge within three days.

8. Appeal allowed.