SUPER VENDING TECHNOLOGIES VILLAGE NARIYAL Vs. MUKESH SAHNI

JUDGEMENT

(1.) An application moved by defendant No.1 under Sec. 8 of the Arbitration and Conciliation Act 1996 (in short the Act) read with Order 7 Rule 11(d) of the Code of Civil Procedure was allowed by the learned trial Court vide order dtd. 20/7/2021. The parties were directed to refer the dispute raised in the plaint to the Arbitrator. The plaint was also ordered to be returned to the plaintiffs. Based on this order, a separate order of even date was also passed for returning the plaint etc. to the plaintiffs. Aggrieved against the aforesaid orders passed on 20/7/2021, the plaintiffs have moved the instant petition under Article 227 of the Constitution of India.

(2.) (i) A civil suit was filed by the petitioners seeking permanent prohibitory injunction for restraining respondent No.1 from interfering in the assets and properties described in the plaint and also in the business of plaintiffs as described therein. A decree of mandatory injunction was also prayed for directing respondent No.1 to execute certain documents.

(3.) I have heard learned counsel for the parties and gone through the documents available on record.