DINESH KUMAR GOYAL Vs. NITIN KUMAR YADAV

JUDGEMENT

(1.) The plaintiff has filed the present application being G.A 3 of 2023 for a direction upon the defendant no. 2 to furnish security by way of bank guarantee for an amount of Rs.8,56,26,173.00.

(2.) The plaintiff had filed a suit praying for decree against the defendants for an amount of Rs.8,56,26,173.00.

(3.) After filing of the suit, the plaintiff has filed an application being G.A No. 1631 of 2019 for grant of injunction and for appointment of Special Officer for taking physical possession of the goods lying in the custody of the defendants.