(1.) The plaintiff claims:
(2.) On the aforesaid pleas, the plaintiff has instituted the present suit:
(3.) The defendant being on caveat appeared on 25.05.2010 when the suit came up for hearing and accepted notice of the suit and gave a statement not to transfer the shares till the next date of hearing. However vide order dated 26.08.2010, the defendant was ordered to be bound by the said statement till further orders; the said order continues and an application of the defendant under Order 39 Rule 4 of the CPC is pending.