JC OVERSEAS LTD. Vs. SIMI JAIRETH

JUDGEMENT

(1.) By consent of the parties the appeals and applications are taken up together and are disposed of by this order. There are two sets of appeals filed. The first set of appeals are against the ad interim order of injunction restraining the appellants/defendants from alienating, encumbering and dissipating and/or dealing with immovable properties and the bank accounts of several entities.

(2.) The estate of Thakurdas is in the eye of the storm.

(3.) For better understanding of the dispute we divide the appeals in two sets.