IRA SQUARE TOWNSHIP LLP Vs. AMIR SHAREEF

JUDGEMENT

(1.) The instant is an appeal filed under Sec. 39 of the Arbitration and Conciliation Act, 1996 (for short, 'the Act') assailing the order dtd. 11/1/2024, in Arb.O.P.No.184 of 2022, passed by the XI Additional Chief Judge, City Civil Courts, Hyderabad.

(2.) Heard Mr. Dama Seshadri Naidu, learned Senior Counsel representing Ms. Madhavi Priya Mantena, learned counsel for the appellants, and Mr. A. Venkatesh, learned Senior Counsel representing Mr. G. Kalyan Chakravarthy, learned counsel for the respondents.

(3.) Vide the impugned order, the Trial Court allowed the petition filed under Sec. 9 of the Act by granting an adinterim injunction in favour of respondent Nos.1 to 4 herein, who are the petitioners before the Trial Court, and had passed the order restraining the appellants and respondent Nos.5 to 7 herein from alienating the property covered under Memorandum of Understanding (for short, 'MoU') dtd. 8/9/2021 and also the property covered under Development Agreement-cumGeneral Power of Attorney (for short, 'DAGPA') dtd. 3/12/2021 i.e. schedule 'A' property and further interfering with the possession of respondent Nos.1 to 4 herein over the schedule 'B' property.