SANJEEV GOYAL Vs. RAJIV GOYAL

JUDGEMENT

(1.) BY this common order, I propose to decide main two petitions filed by the petitioners along with pending applications filed by the parties in which they addressed their respective submissions.

(2.) THE petitioners consist of the SG Group, which includes Mr.Sanjeev Goyal, Mrs.Saloni Goyal (W/o Mr.Sanjeev Goyal), Mr.Aditya Goyal (S/o Mr.Sanjeev Goyal), Ms.Sanya Goyal (D/o Mr.Sanjeev Goyal) and the HUF of Mr.Sanjeev Goyal (consisting of himself, his wife, his son and his daughter), represented by its Karta Mr.Sanjeev Goyal.

(3.) RESPONDENTS No.6 to 14 are of the Garg Group, which includes Mr.Suresh Garg, Mrs.Rani Garg (W/o Mr.Suresh Garg), Mr.Anish Garg (S/o Mr.Suresh Garg), Ms.Yashna Garg (D/o Mr.Suresh Garg), the HUF of Mr.Suresh Garg (consisting of himself, his wife, his son and his daughter) represented by its Karta, Mr.Suresh Garg, Mr.Dalip Chand Garg (S/o Sh.Gopi Ram), Mrs.Sita Devi (W/o Mr.Dalip Chand Garg), the HUF of Mr.Dalip Chand Garg (consisting of himself, his wife, his sons, his daughters and their branches of the family) represented by its Karta, Mr.Dalip Chand Garg, and French Foods Private Limited, a company incorporated under the provisions of the Companies Act, 1956.