VIPRAH TECHNOLOGIES LTD. Vs. T. GANESAN

JUDGEMENT

(1.) Application filed to raise the attachment over the Schedule 'A ' property being the Land and Factory building thereon belonging to Viprah Technologies Limited, the 1st Respondent/1st Defendant herein, situated at S.F. No.79, Alampalayam Road, Thekkalur, Avinashi Taluk, Coimbatore together with all the machineries, furniture, fixture and all other movable items.

(2.) Facts are along the classical lines as they are in any other cases of ABJ. They are:

(3.) Be that as it may, in the last few postings before this Court, the Counsel for the Defendants is seen making optimistic statements of settlement of the Suit-claim, but this is dismissed by the Counsel for the Plaintiffs with considerable skepticism and in equal measure. It is apparent that the Plaintiffs are disinterested in optics and hollow promises, but requires something to happen in real terms. This anxiety is appreciable, but what the Plaintiffs appear to have overlooked is that with an Order of ABJ, and two Orders of Injunction, one before and one after the order of ABJ, they have managed to tie down the Defendants to their knees, and arrested every possibility of the latter raising funds for them to make a realistic offer with their ability to manoeuvre through the labyrinthine Procedural law. This Court is amused, as it may amuse every right thinking person, except perhaps those with a Shylockian attitude.