LAWS(BOM)-2014-6-30

PUSHPANJALI TIE UP PVT. LTD. Vs. RENUDEVI CHOUDHARY

Decided On June 12, 2014
Pushpanjali Tie Up Pvt. Ltd. Appellant
V/S
Renudevi Choudhary Respondents

JUDGEMENT

(1.) Admit. The appeal is, with the consent of the parties, heard finally.

(2.) This is an appeal against the order of the learned single Judge dismissing the appellant's Notice of Motion for interim reliefs.

(3.) The parties are arrayed as they were in the suit - the appellant is the plaintiff and respondent Nos.1 to 5 are defendant Nos.1 to 5. Respondent No.2 is the daughter of respondent No.1. Respondent No.3 is C.D. Equisearch Pvt. Ltd., a stock broker. Respondent Nos.1 and 2 have their stock trading accounts with respondent No.3. Respondent No.4 is the Central Depositories Securities Limited. Respondent No.5 is the National Securities Depositories Limited. Respondent Nos.4 and 5 are depositories.