REGENT COMPUTRONICS PVT. LTD.

Madras Hospitality Services Appellant

V/S

Tangy Enterprises Pltd Respondents

Referred Judgements :-

WAVERLY JUTE MILLS CO.LTD. AND ANOTHER VS. RAYMON AND CO. (INDIA) PVT. LTD. [REFERRED]
KAMALA MILLS LTD. V. STATE OF BOMBAY [REFERRED]
DHULABHAI ETC. VS. STATE OF MADHYA PRADESH AND ANOTHER [REFERRED]
STATE OF PUNJAB V. AMAR SINGH [REFERRED]
KATIKARA CHINTAMANI DORA V. GUATREDDI ANNAMANAIDU [REFERRED]
RAM SWARUP V.SHIKAR CHAND [REFERRED]
STATE OF HARYANA VS. VINOD KUMAR AND OTHERS [REFERRED]
PAPPU RICE MILLS V. PUNJAB STATE COOP. SUPPLY & MARKETING FEDERATION [REFERRED]
U P RAJKIYA NIRMAN NIGAM LIMITED VS. INDURE PRIVATE LIMITED [REFERRED]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED]
CDC FINANCIAL SERVICES (MAURITIUS) LTD. VS. BPL COMMUNICATIONS LTD. [REFERRED]

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/- (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.) In support of the application, it is pleaded in the affidavit as under:

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MADRAS HOSPITALITY SERVICES Vs. TANGY ENTERPRISES PLTD

Referred Judgements :-

JUDGEMENT

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