WORLD CREST ADVISORS LLP Vs. CATALYST TRUSTEESHIP LIMITED

JUDGEMENT

(1.) The original Plaintiff is in appeal against an order of 17/6/2022 of a learned Single Judge of this Court, AK Menon J, declining, in his discretion, to grant ad-interim relief in the Plaintiffs Interim Application (L) No. 17730 of 2022. The impugned order is a speaking order (notwithstanding that the Plaintiff assails it for insufficiency of reasons). Menon Js exercise of discretion in refusing relief is important in view of the decision of the Supreme Court in Wander Limited And Another v Antox India Private Limited.1990 (Supp) SCC 727. In paragraph 14, the Supreme Court said:

(2.) (Emphasis added)

(3.) Wander v Antox was reaffirmed by the Supreme Court in Mohd Mehtab Khan v Khushnuma Ibrahim Khan (2013) 9 SCC 221 .That was a case where a Division Bench of this Court granted interim relief in an appeal against an order of the learned Single Judge. In paragraph 20, the Supreme Court said: