LAWS(MAD)-2025-11-176

PEN INDIA PRIVATE LIMITED Vs. S. CHANDRAPRAKASH JAIN

Decided On November 14, 2025
Pen India Private Limited Appellant
V/S
S. Chandraprakash Jain Respondents

JUDGEMENT

(1.) Mr.Vijay Narayan and Mr.ARL.Sundaresan, learned Senior counsels appearing for the applicant-Pen India Private Limtied in the Impleading Application in Arb.Appl.No.1463 of 2025, seek permission of this court to get impleaded and to vacate the interim injunction ordered by this court dtd...12/11/2025 in Arbitration No.1463 of 2025.

(2.) This Impleading Petition is ordered as prayed for. Pen India Private in Arb. Appln. No.1463 of 2025 Limited shall be impleaded as 3rd respondent in Arb.Appln.No.1463 of 2025.

(3.) The contentions advanced by Mr.Vijay Narayan, learned Senior counsel appearing for the newly impleaded respondent/Respondent No.3 are as follows:-