IDBI TRUSTEESHIP SERVICES LTD. Vs. OPPORTUNE PROPERTY DEVELOPERS

JUDGEMENT

(1.) Dr Saraf seeks urgent interim relief in terms of prayer clause (d) to (f) and (m) to (s). Respondent nos. 1 and 8 are not represented. Dr Saraf states that they have been duly served. He undertakes to file affidavit of service within one week. Statement is accepted. Respondent no. 11 has not yet been served. Dr.Saraf restricts the relief sought against respondent nos. 1 to 10 all of whom have been served and most are represented today. Learned counsel for respondent nos. 4 and 6, respondent no.2, 3, 5 and 7 and respondent nos. 9 and 10 seek time to file replies. Although they are said to have been served in the early November, none have filed replies.

(2.) Heard learned counsel. In my view prima facie case for limited protection has been made out today. Accordingly I pass following order :