EMPEE DISTILLERIES LIMITED, REP BY ITS MANAGING DIRECTOR, SHAJI PURUSHOTHAMAN Vs. GIMPEX PRIVATE LTD , REP BY ITS AUTHORISED SIGNATORY, K RAJA

JUDGEMENT

(1.) This Original Side Appeal has been preferred against the order of this Hon'ble Court dated 28.03.2018 passed in Application No.2527 of 2018 in Application No.2215 of 2018 in C.S.(Comm.Div)No.161 of 2018.

(2.) The appeal arises out of order passed by the learned Single Judge in the above said applications granting prohibitory order in favour of the plaintiff as against the defendants who are appellants herein and also refusing to vacate the prohibitory order as against the plaintiff who is the first respondent herein. The appellants are the defendants in the suit. The First respondent herein is the plaintiff and the second respondent is the State Corporation and garnishee.

(3.) The facts which gave rise to filing of the present appeal are briefly stated hereunder:-