SOUREN CHANDER ALIMCHANDANI Vs. CHANDER RUPCHAND ALIMCHANDANI

JUDGEMENT

(1.) Petitioner has invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Act). It was filed on 18th November, 2009 for interim reliefs; (a) appointment of Receiver of the original share certificates and (b) dealing with the same in any manner till the final award and pending the Arbitration Proceedings and also prayed for injunction in terms of prayer clause (c) from exercising voting rights in respect of the trust shares constituting 11.47% of the shareholding of the company at the AGM of the company which was fixed on 24th November, 2009.

(2.) After hearing both the parties, on 24th November, 2009, while admitting the Petition, this Court not granted prayer clause (c) by observing as under:

(3.) The matter is now listed for final hearing. There are no basic changes in circumstances, except the fact that, now the AGM is fixed on 21st December, 2010.