PUSHPANJALI TIE UP PVT. LTD. Vs. RENUDEVI CHOUDHARY

JUDGEMENT

(1.) THIS is an appeal against the order of the learned single Judge, dismissing the notice of motion filed by the appellant under Order 39 Rule 2 -A of the Code of Civil Procedure, challenging the transfer/confiscation of the shares which are the subject matter of the suit on the ground that the transfer was in breach of an ad -interim order dated 29.10.2013.