IN RE Vs. STATE

JUDGEMENT

(1.) THE plaintiff/applicant has filed this application for grant of interim injunction restraining the defendants/respondents, their men, servants, agents, or assigns or any other person claiming under them from in any manner proceeding with the arbitration proceedings (Case No.ARC/SA/RSL/138/2012) pending before the fifth respondent sole arbitrator, pending disposal of the suit.

(2.) THIS application has been filed by the plaintiff/applicant to direct the first to fourth respondents/defendants to jointly furnish security for Rs.2,00,00,000.00 (Rupees two crores only) and deposit the same before this Court, pending disposal of the suit, failing which an order of attachment of the application schedule mentioned property.

(3.) THAT the applicant firm have developed a specialisation in running and managing places of leisure, entertainment and hotel, bar/pub business/industries. The Applicant 's establishments are also synonymous with good ambience and customer satisfaction. The Applicant is best known for setting up bar/pub 's which are well known for its ambience and customers describe it as the best place in Chennai to relax with friends and family or to have a business lunch.