RAJ BHUSHAN MALHOTRA Vs. CHANDER BHUSHAN MALHOTRA

JUDGEMENT

(1.) This Original Application has been filed to pass an order of interim injunction restraining the first respondent, his men, agents or servants or any third parties claiming or acting under him or on his behalf either directly or indirectly from presenting or registering any deeds or documents conveying or encumbering or dealing with the property situated at Plot No.134, comprised in Survey and 12/1/B, Patta No.557, situated at Seashore Town, Sholinganallur Village, Chengalpattu District.

(2.) Heard the learned counsel for the applicants and the learned counsels for the respondents 1 to 3 through video conferencing.

(3.) It is brought to the notice of this Court that in this matter Hon'ble Mr.Justice N.V.Balasubramanian has already appointed as an Arbitrator, during pendency of the arbitration, the learned Arbitrator has passed away and at this stage, this matter came before this Court, seeking an order of interim injunction.