GAJRA GEARS LTD Vs. GAJRA INVESTMENTS PVT LTD

JUDGEMENT

(1.) The above Interim Application is filed seeking various interim reliefs, including to deposit an amount of Rs.1.00 Crore which is the claim in the above Suit.

(2.) I have heard the learned counsel for the parties at some length. By order dtd. 2/9/2004 in Notice of Motion No.2482 of 2002 this Court had directed the Defendants to give a notice to the Plaintiffs within a period of one week of the Probate Petition being decided, and intimating the same to the Plaintiff. The said order further recorded that the Defendants shall not deal with the properties for a period of four weeks from the date of sending intimation to the Plaintiff.

(3.) The grievance of the Plaintiffs is that despite this, admittedly the residential bungalow which is described at Exhibit- J / page 90 of the application, was disposed of by the Defendants without informing the Plaintiffs that the Probate Petition has been allowed. Looking at the conduct of the Defendants it is prayed that now an injunction be granted in relation to the other properties mentioned at Exhibit-J to the above Interim Application so as to secure the claim of the Plaintiffs.