SMILINE RUSHIDA Vs. N RAMESH

JUDGEMENT

(1.) O. A. No. 1109/2005 has been filed under Sec. 9 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as 'the act') for an order of interim injunction restraining the respondent his men, agents or any other person (s) claiming under him from in any manner promoting, marketing, selling or dealing with any product competing with the products of the firm "hindustan Life care", as contemplated in the deed of partnership dated 21-6-2004 entered into between the parties herein and/or in any manner engaging in any business in competition with the business of the firm 'hindustan life Care', pending arbitral proceedings.

(2.) O. A. No. 1110/2005 has been filed under Sec. 9 of the Act, 1996 to grant an order of interim injunction restraining the respondent from in any manner interfering with the operation of the bank accounts of firm 'hindustan Life Care' under Current account No. 01600050335 with State Bank of India, Kodambakkam Branch, Chennai and Current Account No. 0042320003760 with HDFC Bank, ITC Nagar, Anna Salai, chennai or otherwise preventing the continuance of the business of the firm 'hindustan Life Care' (HLC) pending disposal of the arbitral proceedings.

(3.) O. A. No. 1111/2005 has been filed under Sec. 9 of the Act, 1996 to grant an order of mandatory injunction directing the respondent to deliver possession to the applicants of the moulds in his custody as described in the (sic) II to the Partnership deed dated 21-6-2004, more fully described in the schedule to the petition pending disposal of the arbitral proceedings.