TINA SIDDHARTH JAIN Vs. N.K. PROTEINS LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) APPELLANTS are original defendant nos. 2/1 and 2/2, whereas, respondent no. 1 is plaintiff and respondent nos. 2 to 4 are respectively defendant no. 1, 3 and 4 in Summary Civil Suit No. 413 of 2006 preferred by the plaintiff before the City Civil Court, Ahmedabad on 15.2.2006. In prayer clause of the plaint, paragraph 9[A], plaintiff has prayed as under: -

(3.) BY impugned judgment and order dated 11.7.2013, City Civil Court No. 9 has confirmed the ex -parte injunction order dated 15.2.2006 till final disposal of the suit. The order dated 15.2.2006 is to the effect that ad -interim relief in terms of Paragraph 9(1) of the notice of motion against all the defendants is granted till the next date. By impugned judgment, when such order is made absolute, reference to paragraph no. 9(A) is relevant, which is referred hereinabove, whereby, practically, plaintiff seeks to restrain the defendants from transferring, alienating or selling the properties as per list attached with such application. Thereby, all such properties which are listed in a schedule with such notice of motion are under the prohibitory order as aforesaid.