RAHEJA DEVELOPERS LIMITED Vs. SOHAN ARORA AND OTHERS

JUDGEMENT

(1.) Appellant/applicant has filed this appeal against order dated 18.4.2015, passed by the learned District Judge, Rewari, wherein under Section 9 of the Arbitration and Conciliation Act, 1996 (in short 'the Arbitration Act'), an order has been passed against respondents No. 5 to 7 to furnish bank guarantee to the tune of Rs. 4 crores to the satisfaction of the Court within thirty days. Till the bank guarantee is furnished, respondents No. 5 to 7 were restrained from alienating, creating third party interest or change the nature of the land. The appellant/applicant is not satisfied with the order passed in his favour.

(2.) At preliminary hearing, respondents No. 5 to 7, against whom the order was passed and who had filed caveat, appeared of their own.

(3.) Preliminary arguments have been heard. There is no need to issue notice to respondents No. 1 to 4, at this stage.