ARIF BUHARY RAHMAN Vs. SIDDESH KSHIRSAGAR

JUDGEMENT

(1.) The applicants in OA No.509 of 2019, seek an order of injunction restraining the respondents/defendants from proceeding with E.P.No.40 of 2019, or taking any steps in furtherance thereof, pending disposal of the suit in CS No.320 of 2019.

(2.) The suit in CS No.320 of 2019 has been filed seeking a declaration that this Court does not have territorial jurisdiction to adjudicate upon the title of the plaintiffs to the shares in M/s.Star Health and Allied Insurance Co. Ltd., for a declaration that this Court does not have jurisdiction to entertain EP No.40 of 2019 seeking execution of an Arbitration award against the shares of the plaintiffs in M/s.Star Health and Allied Insurance Co. Ltd., and permanent injunction restraining the defendants from proceeding with EP No.40 of 2019 and for other reliefs.

(3.) Upon hearing the learned counsel for the plaintiffs, having found a prima facie case, an order of interim injunction was granted by this Court on 25.04.2019. Upon service, the respondents/defendants have come forward with Application No.4033 of 2019 seeking to vacate the order of interim injunction.