CHAWLA AND CO Vs. DELHI ELECTRIC SUPPLY UNDERTAKING

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS is an application under Section 41 of the Indian Arbitration Act read with Order 39, Rules 1 & 2 of the Civil Procedure Code for the grant of ad interim injunction restraining the respondents their servants and agents from releasing the amounts raised through the bill dated 27th March, 1991 for the period from May, 1988 to November, 1990 to the tune of Rs. 67,56,876.59 P. and from disconnecting the electric supply to the premises No. A-41, Naraina Industrial Area, Phase I, New Delhi for non-payment of the said amount.

(3.) LEARNED counsel for the petitioner Mr. Mukul Dhawan has urged to the contrary. I have heard the learned counsel for both the parties at sufficient length and have very carefully examined their rival contention have given my considered thoughts thereto.