GAURAV K. BHANDARI Vs. BHARATH CHANDRASHEKHAR

JUDGEMENT

(1.) The Petitioners are before this Court seeking for the following reliefs:

(2.) The petitioners are stated to be partners in a Firm, engaged in the Real estate business. There being certain disputes between the petitioner and the respondents under the Partnership deed/dissolution of partnership, the petitioners filed a proceeding under Sec. 9 of the Arbitration and Conciliation Act, 1996 ['A&C Act' for short] for appointment of a receiver to preserve and manage the firm's assets and also restraining the respondents from in any manner of alienating, encumbering or creating third party rights over the schedule properties they acquired. A caveat having been filed, in the original suit jurisdiction, the Commercial Court took up the caveat and indicated that no order could be passed unless the caveator was served. It is challenging the same the petitioner had approached this court in the above writ petition.

(3.) During the pendency of the above matter, the Sec. 9 proceedings have been disposed off, extending the interim order by 30 days.