AANCHAL CEMENT LIMITED AND ORS. Vs. GIMPEX LIMITED

JUDGEMENT

(1.) ORIGINAL Application No. 252 of 2013 has been filed by the Applicants/Plaintiffs seeking to grant a Temporary Injunction restraining the Respondent/Defendant, from parting with or encashing any of the negotiable instruments set out in the Schedule to the Judges summons pending disposal of the Suit. Application No. 2492 of 2013 has been filed by the Applicants/Plaintiffs seeking to direct the Respondent/Defendant to forthwith deposit a sum of Rs. 3 crores, represented by the Demand Draft dated 11.3.2013, bearing No. 271351, drawn on the Karur Vysya Bank, Chennai -I, extracted under the impugned Deed of Compromise, dated 12.3.2013, to the credit of the Suit before this Court.

(2.) FOR the sake of convenience, the parties are referred to as per their rankings in the Suit. The Plaintiffs have filed the Suit for the following reliefs:

(3.) 1. The case of the Plaintiff, in nutshell, is as follows: