SICAL LOGITIC LIMITED Vs. KYKO GLOBAL INC

JUDGEMENT

(1.) THIS application has been filed by the plaintiff/applicant to restrain the respondents 1, 2 and 5/defendants 1, 2 and 5 and their representatives from using the fabricated documents mentioned in para 6 of the affidavit filed in support of the application, in any legal proceedings pending disposal of the suit.

(2.) THE plaintiff/applicant is a company registered under the Companies Act and has filed a suit against the defendants to declare that extract of minutes of Board of Directors Meeting, dated 15.7.2010 of the plaintiff company purported to be signed by the defendant No.10, 11 and 14, as null and void with consequential relief of permanent injunction restraining the defendants 1 and 2 from using the Guarantee documents, dated 2.8.2010 purported to be signed by the defendant No.10, 11 and 14 and also for permanent injunction restraining the defendant No.5 from using the two undated cheques issued by the 7th defendant of the plaintiff company.

(3.) PERMANENT injunction is also prayed for to restrain the defendant No.1 and 2, from using the Negotiable Instrument, dated 27.10.2010 purported to have been executed by the defendant No.6 and 9 through defendant No.7, 8, 12 and 13.