(1.) As the issues raised in both the captioned matters are interrelated and the parties are also the same, those were heard analogously and are being disposed of by this common judgment and order.
(2.) The applicant, although a citizen of India, yet is residing in Thailand past more than two decades. The applicant is carrying on business in Thailand. His wife and children are the nationals of Thailand. The applicant owned a hotel in Bangkok by name Erawan Hotel, located at 557 Moo 10 Phratamnak Road, Nong Brue, Banglanmung, Chomburi, Thailand.
(3.) The respondent no.2 - original first informant is also in the business of travel and tourism management. The respondent no.2 had business relations with the applicant past more than a decade. The respondent no.2 was interested in purchasing the hotel of the applicant referred to above. The applicant, after a lot of persuasion at the end of the respondent no.2, agreed to sell the hotel. The parties entered into a Memorandum of Understanding dated 10th August 2010 at Thailand. The MoU reads as under :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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