RAJA HOLDINGS Vs. S. RAJNIKANTH AND ORS.

JUDGEMENT

(1.) SINCE the issue involved in all these review applications are interlinked with each other, they are clubbed, heard together and are being disposed of in this common order.

(2.) THE short facts of the case are as follows:

(3.) FURTHER , the highly competent counsel submits that the plaintiff filed interlocutory applications seeking an order of interim injunction restraining the respondents/defendants not to alienate the petition mentioned properties and also to furnish security for a sum of Rs.5 Crores. But, the respondents/defendants are in a hurried manner to dispose the petition mentioned property known as Spencer Plaza to the third party and the third respondent verified the documents with the City Union Bank, wherein the said property was mortgaged. Therefore, the learned counsel entreats the Court to modify the earlier order and to direct the respondents/defendants to furnish security for a sum of Rs.5 Crores within a period of four weeks from the date of receipt of a copy of this order or to direct the Trial Court to attach the petition mentioned properties. The learned counsel further prays to direct the respondents/defendants not to alienate or not to deal with all the properties whatsoever in any manner till the disposal of the suit.