PARMANAND AGARWAL Vs. PARMESHWAR DAS AGARWAL

JUDGEMENT

(1.) These appeals are directed against a common order dated 3 rd August, 2010 whereby the learned Single Judge was pleased to dispose of three interlocutory applications, namely G.A. No. 1009 of 2008, G.A. No. 2423 of 2009 and G.A. 407 of 2010.

(2.) Pursuant to an earlier order both the appeals were directed to be heard analogously. Hence they are disposed of by this common judgement and order.

(3.) APO No. 365 of 2010 has been taken out by the plaintiffs in the suit against the order of rejection of their prayer for interim relief in G.A. No. 1009 of 2008. The respondent Nos. 1 and 2 in the said appeal (being defendant Nos. 1 and 2 in the suit) have filed a cross-objection therein challenging the order dated 03.08.2010 to the extent it directs them to deposit a sum of Rs. 4 crore with Registrar, Original Side to the credit of the suit and also directs continuation of the interim order till such deposit is made.