IDBI TRUSTEESHIPSERVICES LTD Vs. ARCHPHARMALABS LTD

JUDGEMENT

(1.) BY virtue of the application being I.A. No. 8777/ 2014 under Order I Rule 10 r/w Section 151 of the Code of Civil Procedure, 1908 (CPC), the applicant ICICI Bank Limited seeks impleadment as a necessary and proper party for proper adjudication of the suit; whereas by virtue of I.A. No. 8779/ 2014 under Order XXXIX Rule 4 CPC r/w Section 151 CPC, the applicant seeks vacation/ setting aside of the order dated 23.01.2014 whereby an injunction was granted in favour of the Plaintiff IDBI Trusteeship Services Ltd. and against the Defendants.

(2.) FOR the sake of convenience, it will be appropriate to extract para 8 of the order sought to be varied hereunder: -

(3.) ON 29.03.2011, Arch Pharma with the intention to undertake an IPO, filed a Draft Red Herring Prospectus (DRHP) through India Infoline Ltd., IIFL Finance's parent company. On 25.11.2011 SEBI approved Arch Pharma's DRHP.