EAST INDIAN PRODUCE LTD Vs. NARESH ACHARYA BHADURI

JUDGEMENT

(1.) The appellant, East Indian Produce Ltd., has made this application in an appeal filed by it against an ad interim order dated December 5, 1984, of C. K. Banerjee J. whereby his Lordship varied the ad interim order made ex parte on November 30, 1984, in an application made by the appellant in Suit No. 810 of 1984 (East Indian Produce Ltd. v. Naresh Acharya Bhaduri).

(2.) The present case relates to and/or arises out of an agreement in writing dated September 11, 1984, made between respondents Nbs. 1 to 6 on the one part and the appellant on the other, relating to sale of shares of Ambari Tea Co. Ltd., respondent No. 7 herein.

(3.) The appellant's case, as will appear from its plaint and the petition of application made before the trial court which is annexed to the petition of this application, may briefly be stated.