VISTRA ITCL(INDIA) LIMITED Vs. LALIT KUMAR JAIN

JUDGEMENT

(1.) This order, decides a limited issue as to whether the order dated 28th May 2019, as modified on 9 th July 2019, should be further varied pending the final adjudication of the application under Order 39 Rule 1 and 2, CPC.

(2.) This Court while issuing summons in the Suit vide order dated 28th May 2019, granted ad interim injunction, thereby restraining Defendant Nos. 1 to 3 from selling/alienating/transferring/disposing of their movable or immovable assets or diluting the security of the Plaintiff. The relevant portion of the said order reads as under:-

(3.) Defendants assailed the said order before the Division Bench of this Court. In the said proceedings, the Court declined to interfere and remitted the matter back to this Court with the following directions: