ROYAL ORCHID ASSOCIATED HOTELS PRIVATE LIMITED Vs. HOTEL GRAND CENTRE POINT, A. PARTNERSHIP REGISTERED UNDER THE PARTNERSHIP ACT

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the caveator/respondent No.2.

(2.) This miscellaneous first appeal is filed challenging the order of the Trial Court dtd. 1/10/2024 dismissing I.A.Nos.5 to 7 in AA No.4/2024 which have been filed under Order 39 Rules 1 and 2 read with Sec. 151 of CPC and Sec. 9 of the Arbitration Act read with Rule 9 of the Arbitration (Proceedings Before the Courts) Rules, 2001. I.A.No.5 was filed praying to grant an order of temporary injunction restraining respondent No.2, his representatives, successors in interest and anyone claiming under through him from obstructing or impeding the smooth functioning and operations of the hotel premises/schedule property in any manner, pending disposals of the suit.

(3.) I.A.No.6 was also filed under the very same provision of law seeking the relief of temporary injunction restraining respondent No.2, his representatives, successors in interest and anyone claiming under through him from interfering, obstructing and/or in any manner impeding, either directly or indirectly with the management and operations of the hotel premises/schedule property in any manner, pending disposal of the suit.