PUEBLO HOLDINGS LTD. Vs. EMIRATES TRADING AGENCY LLC

JUDGEMENT

(1.) This appeal is filed by the applicant in O.A.No.772 of 2018 challenging the order dated 06.12.2018 passed by the learned Single Judge, in and by which, the said application was dismissed.

(2.) The said original application was filed by the appellant praying for an order of ad-interim injunction restraining the respondents, its men, servants, agents, employees or officers whomsoever authorized collectively or severally from selling, alienating, transferring, encumbering or otherwise creating third party interest in relation to schedule mentioned properties, which are as follows :

(3.) The said original application was heard by the learned Single Judge at the first instance on 23.8.2018 and the learned Single Judge took note of the submissions of the appellant and granted an order of interim injunction as prayed for, restraining respondents 3 to 7 or any of their nominees from transferring or alienating the shares held in the second respondent company for a period of four weeks. Upon complying with the requirements of Order XXXIX Rule 3 of the Civil Procedure Code (CPC), the respondents entered appearance, the pleadings were complete and the learned Single Judge considered the said original application on merits.