G D MUNDHRA & GRANDSONS Vs. NIRMA LIMITED

JUDGEMENT

(1.) ADMIT . Mr.Mathur waives notice of admission. With the consent of the learned advocates appearing for both the sides, the appeal is finally heard.

(2.) THE present appeal is directed against the order dated 12.10.2012 passed by the learned Principal Judge, City Civil Court in Civil Misc. Application No.3/12, whereby the learned Judge has allowed the application under section 9 of the Arbitration and Conciliation Act (hereinafter referred to as the "Act") and has granted interim injunction against the transferring, alienating or disposing of the properties as mentioned in para 11 of the application.

(3.) WE have heard Mr.Sanjanwala appearing with Mr.Shah for the appellants and Mr.Mathur for the respondent.