NIMAH URBANSCAPES LLP Vs. ALTAF ABDULREHMAN NADAF

JUDGEMENT

(1.) This MFA is filed challenging the order dtd. 20/9/2024 passed on I.A.No.1 in O.S.No.5221/2024 by the XXV Additional City Civil and Sessions Judge, Bengaluru.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case of the respondent/plaintiff before the Trial Court while seeking relief of declaration to declare that supplementary LLP partnership agreements dtd. 16/1/2024 and 23/1/2024 and all other ancillary documents submitted by the defendants to the Ministry of Corporate Affairs are null and void and not binding on the plaintiff and as well M/s Nimah Urbanscapes LLP and consequently, sought for the relief of mandatory injunction directing defendant Nos.2 and 3 to remove themselves from the office of M/s Nimah Urbanscapes LLP unauthorisedly and handover all the belongings including the keys of the Firm to the plaintiff forthwith and grant such other relief's and inter alia sought for the relief of temporary injunction against the defendants from selling, alienating, encumbering or creating third party rights over the suit schedule property.