PRAKASH BOOLU KUNDAR Vs. SHANKAR AITHU POOJARI

JUDGEMENT

(1.) The opponent is restrained from interfering in the day to day management of the business of the firm and shall not withdraw amount from account of the firm, until the decision of the dispute before arbitrator and till award is put up for execution.

(2.) The opponent is permitted to visit the Durga Restaurant & Bar which is the place of business of the firm.

(3.) The applicant shall maintain accounts of the business of the firm and extract of such accounts of the firm.