VIJAY MAHESHWARI Vs. SPLENDOR BUILDWELL PRIVATE LIMITED

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.O.M.P.(I) (COMM.) 42/2024

(3.) The present petition under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the 'Act, 1996') has been filed on behalf of the petitioner seeking ad interim Order thereby restraining respondents from encumbering, selling, offering of sale, alienating, disposing of, transferring in any manner or creating any third-party interest in the office spaces bearing No. 410, 411 and 412 located at 'Spectrum One', Sector-58, Golf Course Extension Road (hereinafter referred to as the 'properties in question').