WESCARE I LTD Vs. SUBUTHI FINANCE LTD

JUDGEMENT

(1.) O.A. No. 641 of 2007 has been filed to pass an order of interim injunction restraining the respondents, their men, servants or agents or anyone claiming through or under them from selling, alienating, encumbering or otherwise disposing off the 31 nos. of Wind Electric Generator's and the lands appurtenant thereto morefully and particularly described in the Schedule hereunder in any manner whatsoever pending completion of the arbitration proceedings.

(2.) O.A. No. 642 of 2007 has been filed to pass an order of interim injunction restraining the respondents, their men, servants or agents or anyone claiming through or under them from operating or running the schedule mentioned WEGs pending completion of the arbitration proceedings,

(3.) O.A. No. 975 of 2007 has been filed to issue an order of interim injunction restraining the second respondent from proceeding further with the issue of the initial public offer of the second respondent as proposed under the Red Herring Prospectus issued by the second respondent pending final disposal of the arbitration proceedings.