AAPICO INVESTMENT PTE. LIMITED Vs. MANICKAM MAHALINGAM

JUDGEMENT

(1.) The applicant before this Court has filed various applications seeking interim measures under Section 9 of the Arbitration and Conciliation Act, 1996, as amended by the Arbitration and Conciliation(Amendment) Act 2015, in respect of an International Commercial Arbitration. The Arbitral proceedings are underway in respect of two Loan Agreements dated 25.05.2017 and 29.09.2018. These applications are in respect of the Personal Guarantee Deeds executed by the Respondent as security for the said Loan Agreements on 25.05.2017 and 01.10.2018 respectively.

(2.) VARIOUS APPLICATIONS FILED:

(3.) FACTS GIVING RISE TO THE ABOVE APPLICATIONS: