VIJAY RAVINDRA KIRLOSKAR Vs. MOHIB NOMANBHAI KHERICHA

JUDGEMENT

(1.) The plaintiffs in Com.O.S.No.336/2023 on the file of the X Additional District and Sessions Judge, Commercial Court, Bangalore Rural District are before this Court praying to set aside the order dtd. 7/7/2023 insofar as granting ad-interim order of temporary injunction, restraining respondents No.1 to 5 and 7 to 10 and the person claiming through them from in any manner alienating/transferring/encumbering/dealing with and/or creating third-party rights whatsoever in respect of the suit schedule shares in defendant No.6/TD Power Systems Limited and praying to allow I.A.No.2 filed under XXXIX Rules 1 and 2 of CPC.

(2.) This Court, on 12/7/2023 passed ex-parte interim order which reads as under:

(3.) On 9/8/2023, on the submission of learned counsel appearing for the parties including learned Senior counsel for the petitioners, the interim order was modified restricting the interim order dtd. 12/7/2023 only in respect of respondent No.2 in the writ petition. The order passed on 9/8/2023 reads as follows: