Rajasthan High Court - Jodhpur
Emeraldstone Management Sia vs Mamta Hygiene Products Pvt Ltd on 9 September, 2021
Author: Indrajit Mahanty
Bench: Indrajit Mahanty
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Arbitration Application No. 40/2020 Emeraldstone Management Sia, (A Company Duly Organised And Existing Under The Law Of Latvia),having Its Registered Office At Vaidavas-Iela 2 K-5-290, Riga, Lv - 1084 Through Its Authorised Power Of Attorney Mr. Preadeep Yadav.
----Petitioner Versus Mamta Hygiene Products Pvt Ltd, (A Company Incorporated Under The Companies Act, 1956, Through Its Directors), Having Its Registered Office At Industrial Area Gulabpura, Bhilwara, Rajasthan India - 311021.
----Respondent For Petitioner(s) : Mr. Vinay Kothari. For Respondent(s) : None Present.
HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY Order 09/09/2021 Despite service of the notice, none appears on behalf of the respondent.
The application has come to be filed with a prayer restraining the Judgment Debtor(respondent) from alienating or creating any third party right, title or interest or otherwise encumbering any of its immovable or movable properties Since no one has entered appearance on behalf of respondent despite service of notice and the present application is for execution of foreign arbitral award, the prayer is allowed and the respondent is injuncted from, in any manner, alienating or creating any third party right, title or interest or otherwise (Downloaded on 10/09/2021 at 08:50:45 PM) (2 of 2) [ARBAP-40/2020] encumbering any of its immovable or movable properties listed in the application.
List the matter on 18th October, 2021.
(INDRAJIT MAHANTY),CJ 12-jayesh/-
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