MTECH SOLUTIONS Vs. PCLIT SOLUTIONS PVT. LTD.

JUDGEMENT

(1.) BY this order I shall dispose of CCP No. 132/2007 in OMP No. 320/2007. The present application has been filed by the petitioner under Sections 2, 10 & 12 of the Contempt of Courts Act, 1971 read with Section 151 of the CPC, 1908 and the following prayers have been made there under:

(2.) THE brief facts leading up to this application are as follows. The petitioner filed OMP No. 320/2007 wherein it was prayed inter alia that the respondent be restrained from causing any disturbances or hindrances in the calling process of the petitioner and be directed to abide by all the provisions of the Campaign Services Agreement till the Arbitrator decides the disputes between the parties.

(3.) THIS Court, by order dated 4th June, 2007 issued an ad interim order to the following effect: The petitioner is directed to make all payments up to date if not already made within a period of one week from today. Till the next date of hearing the respondent is hereby restrained from causing any interference and disturbance in the calling process of the petitioner.