SEEMA SWAMI Vs. IHHR HOSPITALITY PVT. LTD.

JUDGEMENT

(1.) THE Appellant (Defendant No. 1 in the Suit) has impugned the order dated 24.11.2014 passed by the learned Single Judge in IA No.9467/2012 under Order XXXVIII read with Section 151 of the Code of Civil Procedure, 1908, filed by the Respondent (Plaintiff in the Suit) whereby the Appellant has been restrained from recovering/receiving the monthly rent and the maintenance charges from the tenant with respect to the premises bearing Flat No.402, situated at Block -B2, 4th Floor, Uniworld City West, Sector 30 & 41, Gurgaon, Haryana (hereinafter referred to as the said property) and has been further directed to deposit the said rent received from the tenant with the Registrar General of this Court till the decision of the Suit.

(2.) THE Respondent (Plaintiff) has filed the Suit, which is pending before the learned Single Judge, wherein the Defendant has sought amongst others, a decree for recovery of Rs.35,53,52,077.10 and a declaration that the assets and investments in cash deposits etc., the subject matter of the Suit, are the properties of the Plaintiff.

(3.) IT is an admitted position that by order dated 15.07.2011, a Division Bench of this Court restrained the Defendant Nos. 1 to 8 from alienating, dealing with the assets which were the subject matter of the Suit including the said property.