SUNIL PURI Vs. HBS REALTORS PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr.Rustomji, learned Senior Counsel for the petitioner and Dr.Saraf, learned Counsel for respondent Nos.1 to 3. Respondent Nos.4 and 5 though served, are not appearing.

(2.) This is a petition under Section 9 of the Arbitration and Conciliation Act , 1996 (for short, "the ACA") whereby the petitioner has prayed for the following interim reliefs pending the arbitration proceedings:-

(3.) On 21 December 2018, the Court had passed the following order:-