Himachal Pradesh High Court
Arvind Kumar Arora vs . Suman Ltal Gupta on 8 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Arvind Kumar Arora vs. Suman Ltal Gupta .
CMPMO No. 358 of 2022 08.08.2022 Present: Mr.Anuj Nag, Advocate for the petitioners.
CMPMO No 358 of 2022 Notice to respondent returnable on 22nd September, 2022 on taking steps within two days, be issued.
CMP No. 10923 of 2022 Notice in aforesaid terms. Learned counsel for petitioners submits that during pendency of appeal impugned order has been passed by learned Additional District Judge, Nalagarh, District Solan whereby order passed by the trial Court, restraining the respondent/defendant from selling and transferring her shares in M/s Solan Spinning Mills Private Limited, Village Malpur, Tehsil Baddi, District Solan, has been set aside. He has further submitted that in case respondent/defendant is not restrained from selling and/or transferring her shares from the aforesaid Company petitioners shall suffer irreparable loss. Further that during pendency of appeal before learned Additional District Judge, interim protection was continuing.
Keeping in view the fact that petitioners were enjoying the interim protection during pendency of appeal, the respondent is directed to maintain status quo qua her shares in M/s Solan Spinning Mill Pvt. Ltd. till next date of hearing, as exists on date.
August 08, 2022 (Vivek Singh Thakur)
(ms) Judge
::: Downloaded on - 10/08/2022 20:01:33 :::CIS