SICAL LOGISTICS LIMITED Vs. KYKO GLOBAL INC.

JUDGEMENT

(1.) Original Application No. 593 of 2012 has been filed by the applicant/plaintiff seeking for ad-interim injunction restraining the respondents 1, 2 & 5/defendants 1, 2 & 5, their representatives from using the fabricated documents mentioned in para 6 of this Original Application in any legal proceedings, pending disposal of the above suit. Original Application No. 594 of 2012 has been filed by the applicant/plaintiff seeking for ad-interim injunction restraining the defendants 1, 2 & 5 and their representatives from instituting or continuing any legal proceedings with fabricated documents mentioned in para 6 of this Original Application, pending disposal of the above suit.

(2.) Application No. 4619 of 2013 has been filed by the applicant/plaintiff under Order XXXIX Rule 2A of C.P.C., to punish the respondents 1 & 2/Defendants 1 & 2 for willful disobedience of the orders of this Court dated 30.07.2012 and 19.11.2012 passed in Application No. 594 of 2012.

(3.) Original Application No. 767 of 2013 has been filed by the applicant/plaintiff seeking for an order of interim injunction restraining the respondents 1, 2 & 5/Defendants 1, 2 & 5 from in any manner proceeding to enforce or otherwise execute the decree of the Superior Court of Justice, Ontario, Canada dated 09.11.2012 in CV-12-2476-00, which had been obtained by the respondents in violation of the order of this Court granted on 30.07.2012 and extended on 19.11.2012 in A. No. 594 of 2012 in C.S. No. 495/2012, pending disposal of this suit. In this application, this Court has granted interim injunction on 04.10.2013.