CAPACITE INFRAPROJECTS LTD. Vs. SIDDHA SHEKA DEVELOPERS LLP

JUDGEMENT

(1.) The Appellant is before this Court seeking for setting aside the order dated 12.03.2021 passed by the learned LXXXII Additional City Civil and Sessions Judge (Commercial Judge) (CCH-83), Bangalore in Comm. A.A. No. 22/2020 dismissing I.A. No. 1 filed by the Appellant under Section 9 of the Arbitration and Conciliation Act, 1996 and also seeking for allowing the said application.

(2.) The Appellant had filed A.A. No. 22/2020 under Section 9 of the Arbitration and Conciliation Act, 1996 seeking for an injunction restraining the respondent No. 1 either by itself or through its agents, employees, officers, representatives, consultants from taking any action, steps dealing with encashing the Bank Guarantee No. 49570 IGI 0029618 as also restraining respondent No. 2-Bank from honouring the Bank Guarantee and ad-interim reliefs in respect thereto.

(3.) The Appellant, who was the applicant in A.A. No. 22/2020