A.CHIDAMBARAM Vs. S.RAJAGOPAL

JUDGEMENT

(1.) O.A.No.843 of 2024 has been filed seeking an interim injunction restraining the 5th respondent and their men, agents, servants or any other persons claiming through them or authorised by them, from in any manner entering into a contract, transaction or deed or in any manner from dealing, creating encumbering and from parting with possession of the said property described in Schedule A hereunder owned by the applicant, pending hearing and disposal of the petition to be filed under Sec. 34 of the Arbitration and Conciliation Act.

(2.) A.No.776 of 2024 has been filed directing respondents 1 and 2 to furnish security equivalent to the value of the claim filed before the Arbitral Tribunal, failing which, this Court may be pleased to direct attachment of the property described in the Schedule B to H hereunder owned by the respondents 1 and 2 worth about Rs.5.00 crores herein pending disposal of the petition to be filed under Sec. 34 of the Arbitration and Conciliation Act, in continuation of the earlier order of this Court dtd. 26/2/2018.

(3.) This Court, by an order dtd. 30/10/2024, passed an ex-parte order even before notice was ordered to the respondents, granting ad-interim injunction as prayed for and also ordered attachment of property as prayed for. The respondents have entered appearance and arguments are advanced before me in respect of Interlocutory Applications alone.