Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Karnataka High Court

Spectra Shelters Private Limited vs Shri K Balaraman on 25 January, 2012

Bench: D.V.Shylendra Kumar, H.S.Kempanna

Nw...--~....~.--aw/~zA*;4w/m¢>%""4'z'.2.o%YZ»?*>"4f02»;¥4?3 _;».

EN THE EEGH €©i_ER'§' 9? KARNATAKA A3" B§;NGA§_~€','2RE; M33?) THIS mg 2513: DAY 9%' JANUARE.A2'{;%V:§§fl'»*.n: . VA PRESEN? L jx# v THE HQNBLE MRJUSTKEE B.v .*i$?}+m THE HONBLE MR' 1' Cm Nglga . ....

BETWEEN:

SPECERA $H;:m:€:;:;:§ ?Ri'vi/_?{£'E§ :--.sM:*z?E::;«._"-- V. A COER£PA1\?':'IN_Cf3RE1*{}iE:A7E"ED d__NDE~Rf .
THE: CGM?A'\§1ES _,ac'z':-':__95§,;.._ ~ HAVING as 03?;-:*;§:_NQ.ra', FIFESET FELOOR gm CROSS;..ENE}E_RAEi;é:}AR"lS'Z7_S'FA{}"E2;- BAN<:;AL;:>RE ~ T5253 93:3, Ea'EP;-._BY MANAGERS I--}::'2_E:C*:x:;g * "
SHIRE C. C§.iAN@RAsHE_§<A:"<«.. '- c<3MP§.AgNANT gay 32:21 A§m%*;:>... s:>N:§:+::é,' :§.37:;ij ; .....
333%: E:AE;5%Eia§E'%i;%i'€ C: $3533 }§§3';E&§%i'ZX1}'g:3iE?;%Ex!E'¥' V 3. Azgfigts-.;a<Bc::5'g'*v»§5*~:{}+3,;xR§ $0:,;::: PRoPg:E:*'3'@R ' _. $R,€E":{R:sgH3s3:;"@ARaE; EA §z;:L§§;§2$ é A523 §EZ7%fE£;{f_'}?ER NQeE§>§§, Rm? ' "--._2E«:.::> Ts'::é:G2+:, éazgw BEL RQAS, ..:~j;i¢~,;x;:::;;:*n;{,<::§_§ ~ 55% 99:; V 5%{ié':%;ESE'i} »5£ifi;'$*$"/*,*,r'?/"/,9'////fix'/x'/;;;;;;;;;;;;;;;¢* ' ' ' I' _V . Vs"R:}}x»:.a:'. ara;::>z~:A<:HAz.,,.z1, Ami;
$ W/' xx . . .« .. \m«\\\\§x .....:.\.$\\\\\\§_u\«««§» $&w \ <.\.AA\xxxxxx\xxx\\\\\\\ mmnm\\m§.\.m$\\§mum$w\wm\\\m%mwwMwwmm«\ .
, ,,._.
W4, "P§&§I'ZZ'§}j'}1QSvf'fE€d M3,? under Seciiém EH3} Qf éhe Bczzzgaiare Cézgg Cizzii Caurig Aati, r.:zeei<:z'r:g _ gnermissian Z0 mgzsé {he maiier E3ejE:::r€ "

Vaeaiion Cauzvf :9 pass rzecessarg 0rdez§;::<;----0g:.._ _._ E.;'L.2j'iZe»:£ under Grder' 39 Rules 2 and '<:,'o:ig='*v%% cf" Civil Pmcsedure, praying for an eacparie order cj' éemp.s3rar§;A Ergjagztciicn , restraining the respaadeigi fiTGf:.1 'a:figi =.,,__ manner Eransferring "'e:zii€3_n"c£iing' » ___csr "

encumbering {he petiiigiz 4_sé:héé:2_z1£:>:> propéfiies, _} during the pendency aj :f;fz5:"~~{:ppZi§:::z_i£C:;r;,j Ar: ajfdauii' has __E:2eez3 jfiZe?u::i'v.i;ri":3j;zp'1:.,>'0%"é applicaiiong 3 ia£'i;r§g=.I:'he _'%e:zsan§_;:.. , _ ' ~-- .
E have peruse& the ' On perus<:.§ Qf ihgé s¢:f:jee,..4§"~:i_:nV sciaiéjied wiih $7163 rea:~i~_ior2;;:':'--»" 5:;;i£«9d,_ 'the:?:~in" Vrégarding the urgency };,--S "SCi§é{€;ii3E§"~..{E5'--.ffihf 3?f:cz::Ee out by {he plaintyjf ':€0;f_ mcslzfe. ?:7}Lc?'_v!"'3?'ZCéf:'§(E'I" bejlczre the iHaccz::g>:f;t{Jo:£%§z;'« " ' ;f§«v5«:jor§Z'inVg% 37. fzéreby aéiaweci.
The figéiéiaréier 'V filed {his peiiiarz iifidéi' SeC:'é::)r'£:9 _<i2j"Z?:e 3:23: Qérbiiraiiarz Act, 19 resirain {he ;':2s;:>c"r-zriiszrzzj. fmm if: any I?EQfZI'é€f* "v»---:'§*a1f:sjI€r;fiIzg: aiiézzaiirzg GE" €?2€E,£§"2'lb€§"i?2Q {£23 pc?£f£:'é::>;z.,% 'scheduis p?'G§€?':€€S and vffbr such " ?"iP:e_;;é:é}i:j0:":€r hag jiiieci iz%.2 grader Cérder 3% 'iii:/z,§:?s and 2 Cbdé ::j" C5352 Prasaéure, _ §;"é:§._yi-gzg far :31: O.d-i§:{€§"i§"{1 e;::~pa::r:'e Qfdéf 0}' = =.:j€::r:§:f>:::::j;; Ergjzznfiigm rgsiraézzirzg {fig m%;;%';;Zf 7/k//////////////I)2;-.»."WW/mnmw -
v _ ?'éf;'S§#3§"éd€§'E§' jram 2:": asagg rzzgzymer Em:"2§je;*:":n;;g aizenczzzzzg G?" Qfiéuffifiéfifig s;?:,€ geézizagz xx gchedzzie §z::z§er:ies9 dzzriizg the gendsrzcgg af 5326 saziz;
$ :~ \ \ \
-.\ \\ ..x.\ .5% <.\.\A3«N\\\\\..w..~\\...~."\\\ H .....RA5x\\\\\\\\\\\\\\\%ww$w m§.\w \vwv.\~m\u\\\\\\\\\~... Re. \\\\\\ 'N \ K \\ xx.i\\\\\\\\\\\\\\\\\§"u &.n. §Wu§WV§@ \\\\\\\\\\\\\V\mN®\\.Vam.\ x . . \\\\\. \\..\......u . \\..\\.cx\.<\\\\\ \§§.\.\9\\ . \ z:smpZaiz'2.a:2:' :19 irwoézzsz {he ps'Q_z.zis_i4§n_ V Sec,39{2A}f' ~ »»»» ' V
16. This order xxrszs s:.:bj>e§é Qf petitiarz Ne3.234437',:"2GO9 (cigziifané <:§our: A after granting leave pafsséd 34$ :-
Leave Q " "

1F'i(;.~zs";::;}.;;-oecigg the final jLéCZQ?3?€f'ivi44 0f;*"::§e_A_z':' -.:iaié§?;-- 8?I'3_ Jaané, 25309 in Canilé "eff" Caiiiarfg $59; 426 if 28:39 {CiUiE}.

V H/'1.é'f:aU;é §1eéizr;i- {fie {earned caunssi for 532:: 1'fe'spe:c'£:?;c?L4Vp:z§'éi¢S»»._cz%2d aisa perused the Inietjlacazory' Apgéiicéééién N02 fiied by the appe'£'€a?1if. heréirf '«iI~'€ Arbitration Appliaexiian .33-.:>.Lf44" {:3f 20O8"from wkich ii .9:p§ez:zrs Ehaf:

"~3'.{'h€f EiCuéid «i:pp.E_ic;::ii0n had been made under A 'V 5ééi'i0?i<9 cf the Arbiirazion and Cfonciléaiiean ...A5;:; *3 -sfeaoi zjsizh Grazer 3? Ruies I 8; :2 Qf ' " :'f':é? 'QQd{é~v:3j' Cizéii Pracedure {CPCL Hawever, ,, livhiie*2:{2z5é,siaEer£:1g {fie appeiiarzfs aypéiaaéisiz "'~j'br:_"CGs-wiémpi, {E25 High Cami' pmseeded an the iiamis ihaé ifze Sfifiif: Enieriscaiarg f§§pEiC<'liiQ?"é Z'\?a5."£»f had been fiied azzégg under Grder 33? V §£/£568 E and 2 CFC whiah £3, ctr: éfzejizcé cf 5:, 'ifzssorrecé zicsgrdingigg, we 88?; aside éhe imgazgmaeai Gfdéf af ihe Hg}: Cami azifi C§iE"€Ci' {he Efigfl ifazzri' {Q rec0ra3€d<.>:=:* {Elie a§peEE::::z:"s apgéicaiiaza fag' sénzggrfepi 0;": meriigfi é¢,% %53;;%};g%;;;;;;g;;;,%g,;mz,¢¢¢¢;;;,,///////1/,,>».-.-.-.-.-.-.'. .
Tfie appgai $ €iiS§39S€::f Qf szccerdirzgigg.
,7/4' \ \.
§ \~ 1/ /*i:>«*~:
.\\\\\\\\\\\\\\\\\\\\&VVV N\ % 2 § 9 2 %'»*'§f§si}%j&;.(Sf»?s;J :
*-«,28.,._§ ;..2a: 2 ~iG~ wf:€z'eiz": {he :7né.«:>;'£::2z ardész' Sfzaff, c§rz:':'?2i:s:r3 < Q?':£§_%, _ '< in respegi Qf :33,§{3Q sqji. cgf .E<:::a£.f_w::I:433 ap{>;r:'m€;*2.is. 5.9,, A602 angii E%'3Ga;i._ " ' rezrzains an 2613,2008 i§}h6'_?"E ..f:he',_ i'n:%:>r£;*r; "L~--..
order dated 25,04,2QO8 :7.g:::if'a3i :Vi1ev_::_V{:%7i~£?'e A' prsperiies was in f:CF1"€é,'*--.§_V6> S6153 Qeecfs is be executed in j&1z§:?x;:k'*'~. cf i?sizfd"A-;éar:'igs. Acccrciing fa {earned cepiéseé fer ihé" «acguséd {'h€S€ Sale .Beed;S~.;L%er€"'wZ:E-fir: :'f-Le imo:aZé£:ige ef {he €Oi?2pZ€ZiF1CZ§i{ <:ZIZCi: " }z=zc_zZi€r was heard an 02.05.2025; ghég G§:;;;;§re of :he erziire ji3Cz::i2;--. Vir1££:.a:iiz*zg :héA«.fm:::0Z§fé:::i':ion arder daiefi I ?.'€;'w@i300:9. " "

Z%1CC5zf::liz2§;'.' AZe5:rnéjdV"c0unseE for the <:o;mg:;Zc2;'i::é:rié;:;:.__ :?1éC*€i_§'jECz:afii(2r:"3 order dazed §:?6G}§"2'Qf€39 z;i%@ts».4b:*'.ou§?:: {:2 {E29 notice 0f {he C i;?_u:'§j an way of memo.

;{.r_f: :hé'Eighi ésfiéhe above "facts, we spine ,§;'zaiV Zhé §}:C:rges have to bejlmmed.

Cfctgii 92% """ H25$C=?.2s§fZ for j%ami:zg cf 1, ., CCCZ' 5m4a,s2@09 GREEK Q'? 33;. No.2 61?' 2&1 I '§'.?z:Z3 O:p;?Z£CQ§iGf: is fiied 33;; Eéze §espand€r::V~acz:a:s€dfér recaiiing {he Qrder £3' 286.28} E? whereikz 3253 Cam? agf/'fer hearing she 3955:2363 apgearing for {£122 z:smpia£,r:a;"zé 3:255 531% gzccazseci aréiered iha: sizédgjéigaziéfi sf {E26 iniieriséi araier Ejejbre €516 irziai C<}:,z:*{ dz, 3 ?.§E,2§$9 2593553 210: in 312;; zzzag egffécti ihe ::?»:2;::V::es;*'2g:>: giiegggd in {fig peiiiéazz 5:3 as': {$76 daze

- - '_g{£l//////////z>>>I'.'.'.'-'-'- . .

//f 93"?' .-:'r21:'¢3://4«f/ /<'/ ..-/ -'/ 746/,¢,,:;//,,¢:,,% 44' " ._§{na;§::>zf£ai :'z:~-Lféfgzmfszg {he charge. v-:f;':e:A'-arcier di; :28ij5.2§E I is: is be recaiied.

"C'%:3;?'V1?;v2}/§»:§Z£i2T§5iTi?VE,i"

»..4 28.§E§,:2'_§§'£E is ajaeségfigd as an {he dais 55;"

W33» {Eff 1&9 E 5 safe £63535; €}C€{;'ii§éZ/'d by {$18 ace2::se:d__ 2§u0z§§.2§:'}€€_ " '.
reszraizzirzg :[i1c;> responcéent '_f}*<:>z32 aZa'ena§':£_'r:g_ ' sin 2é3.}E,2€3'{38§ arder dig pzvperiy, was in farce and accerdirigiggg. A opined éhai' cftazjges hash? :9 beframed----;, *T?*z..i$'=-- appiicaiion isféiedjbr recailirzg the sa.f¢i =ogffief"

averring that {here was z27§::%;Zg'Z¢:g1izf}:>r: Maj"-..:}2¢é , {interim erder grarzzéci un;i€rf._,SeC.E§ ?:j"---.£?i«§é Arbééraiion and Csneiiiaiiarix A::_€ "'{%zez'e2€;é:;gjff:c?;r~' "

sailed as 'Ac:"f<2z' breuizgg} <:::ici._:'h'e psar:21=*:fa:2gs madgfied an E7.01.2OOS},éé3::jEnizi§;._ifz:eMé;:<[email protected]é"

inierzlm arder in respeC:?4L"Qf" 330Q('f)'u$q§ ff, igf {and mentioned it?.sCheci'aEé__prdper£y»~I ':i'::::£ in respect Of Apari;n_é:%":ts--A_E9e;::r£:*'eg' £332 and E 304 as cEesCri}3ec:'.€ 'i:":'~z€':':"me2§i£:i:~~.Z§ fstznoi '}'"Z2Z injurzcziiorz in resgreai '=Qj'- 2f€_z?:ai:1ifz;g; garaperiy was ua€@:«€§;*'_\ I - ' :2, "°-.55» "--«:'.%z:é2"-z?ié§:£ -ma: whén the cc;;'rg0Zc:zitzzf:;2*21§;__?z;:a::_' "--;'I,Q'f"8€<'i__ jE::§:? modgficaiien Qf thé' "'€%z':lzéI:*:im ghéiald be taken as waived, VV'37?E;€f iZ?§Z€?§&fi§)f2"F7ir:}'.d€ in respetré sf ather pr0pé?r§€é:3 :s:__ %:».:.:£.?= {he subjeéé maizfier 9f ::'§i:m'<:,::i0z2 ii: the msdgfztaiiggéz 0f {he :'zi:te;'€m * <;é"d£.§f'-- 5;; "Grder (ii; 2;"/'.3.f2€i?3Q9 is V V I Wfiergfere?

"['- f*~3fg;?e€ié0zzs fzagse bee;2f?il€£ by {$16 Cfifliéfldiilg sfzczz Grder $3:
fa»§.z:'e$';"f:a:€Gr2 di, 25.} E.28§8,¥ {E16 iztierim Qfdéf _ grgniegi Eé,.Qi'§€§" Se::.§ Qgf the 5&2: was in fGi"C€ ' ' ';:§;2c:i Z5 saée £§8€dS E35136 @883 gxgszsizgé 52;; Ehe " ?T?3'§f3G?Zd€EE{ 5!?
gross siisebeciience :9 E528 ézzzerim Qféié?" granééd 0:2 ;2'6¢4.2SQ8 and suéseqagergi' nzadgfisaiéggz af 3939 ifiiéfifii C3?'§€f"

fiZ £; }%%Z%'%;7,5,»'7Z'€»"f§F 555%?!-W)///////////////;>>>:-W-....-.v..w..m.»..»m.w _, - » . ;'2'///// ':

-:5:-'}'x'}'A ...sx\\\\\\\\\\\\\\\\\ \ W,..mmwmmAamw»wmmmmmwwmwm% £99 The mazeriai 3523: :_f':"eeer€:§_ eiearigg shew éhai" {his VCe::r:'1§2azi refeeéjeeéfize eemiezzzpz petition an :§:e"§{0;:r2i:£_zhegie :';53,e :;:2;'::2£e.zf which Es aiéeged E0 ?:az}e.,Vb"eers e:saz;eg,«ee passed under Order___'_i3;'3_' Rele 2. Wfzerefcrre. it epenie 'zhe Veempiairzani E0 make {he appE€ee;:iQr:_ L:.fz<:£e;ff Rule 21% and {he said <:»rde:j eaiied in question before {Ere'B7:;r:'E;>ie»-.1Sa:§;>ref%ze Ceuré in speczaz z'0=._Apgpe'eZ"<{C{:9.ii} 23442/ee and ihe-.._'~F;)Ze §S_up§en1e.f{3Quri by order (it.
7..2.2i7'}E €2'si:iei'.'jiE1e«--erde;r"paeseeZ by this Sengft liffvigii §_fe.:;rzd A-.fthig;z.>:' the erder was ;jezsse:iA..:;¢;2eife%f'Se:;.;9_' «Qf fhe ACE and aiireeied {fats --. 'é.Z'<3z:'fz':"--.:eé feemsieier {he appeilanfs appiicatione " ..j?.:i:;~"-.__A_'"'er3i':temp: en meriés.

Aeeefiifrgfiingziggg _m%2£'i'e.;%"' was pieced before {he Bench "a_.r2z:.f~ when the matter was posted ..«.§-Aibejore fhi§"'{:§?_;;F€ er: 2.5.2022 {he foliowing " . erégier passed:

: eeunsei appearing fer ihe , "'Veen21z:€éf;;_J:2.i:n: suemizs ihai' the inierim grader been passee under Arbiiraiien c;.,nCi.._Reeez2e£Eia::e:2 Aei was in force élféd {he res-pozzdeni' has wiéfizily disebegged {fie said 'T"'«--:72rder by exeeuéing Efi eaie aieeais on
-5/34$ I,.2QQ8 aeei Efierefere haze eeezmiized eerzéempi and ehazjge may befiameci Ceaansei fer {he resperzderzi eazbrzziés 351%: {he meiier may be taken up er; €?§;f}§gEf€}E E 3:153 ze keeps she gszzriy eise bejere {he eeasri.
{3e:EE er: Q6§§.2QEE. Eeseerzdeei sfizeéi E:>e ;:>reser'2é fsefere {his ease': £332 E%:z::z' fiezgg.
:,(;';"; ;;_»'42_r;;r¢.,r.->'r:«:« m xx Ag-',;;;'/,;;5;;g,;%;,;;,,//////;//1,,".-.-.-.-.-.-.«..
\ \ ..5AxQxxxxxx\\\\\«««\« »§¢§§mm&mwx«mmum\wwmwuM§xx§"R \ '\.
#15:"
saapra, msdgficaéiazz Sf Ems izzierim <:>z*ciz2r <:§f:€rf_._ <:§nz:?2£ssior; sf' 32.8 cimzenzpi Lvozzici :29: 0;[fes:=?j_ T. She CQ1"li€f?7.p'€ praceedirlgs as 2': is spe<:§[iC{:£Eg_ A' abserved in §a;ra z"J9.§ 0;" the said d6Cisig:n*;-- ..
jbliows:
in 0: given case? 7uLLii;Tt2i%:;§:';<;f!4Lj V f. the inierim order is vacaiézd (3.2: rksiiegf 1 main gjroceeding is z10tgran£.:3d':§'a pei'r:":;';~ .§;_;':.e*' . '~ other side Cannot ialce' ».z:jf:a:' :23 ii gr<:».Lzhf}§ vjfigr disaweciiemée eff any irzieéfinz order p::,3§<':jeai*i:_b§"

the Caurig "

E E . in vie the;;:z¥3<}-;2é.%_§;<€;2cipEe laid down by {he H::srz'bZ(:_'Sz:p2;e:me._Czi%a:rt'ancZ aiso having regard :':}..€%:e 3 "ConE"empi CG{?1]3Z(Zif£8-f?§,_ :::gaé:2s:. {he -,rés:g_:.o;:d§i3n€~acCused in respeézvi Qf"ihe..C?7.a;7ge Qrciereci id be jiramed, is in réspéxfii"é3f...e;cé{§;:s_:ion;,. (;"+'* safe deeds dt.
26.} Z,2Q{3':S7,.;_ azjrrzifgié-:i'i;,I.__€he§' interim order is cit; on-:'I5;é date cj'aZien<:ziion made 352;; _»re3pz3_n'(:E5%:'af:"«-- accuseci {he order 320:' S;2eé:.if_:~ ._;?r:5§;i£'§fi€Fd and erder pasgesl ;:ndér:.__S%e::,§'»:gfi' and ordgr macig/{ed on V2 27. §a2€:'{}_9;'i.£}¢f}éézd Ciearigg Shaw ('hat Qrder iii.
, ._28.5 20: 2' "§;<j;;_§:§§ied.
avg held {has :28 grazmd is made {V3'Ef.:Tj*§??* .:"e:;2;i;£i§ng ihe side? 52:; 28a6.2€3E 5 Q5305
- _ '--.:@ea::V--"{;«%;;=;'¥'9¢ 2 af2§s 2'.
«fiézil Sn E2,E2.2Q§ E j?3;"j'm:;72i:2g charge.
Ragkfiézzgiezzéwassused ghaii 53:3 §reser:: bejbrs A I 532$? SGEEFE' @522 {P26 said dszéa C4;%f"Zf (%?//7///////////Awan www»--m---- - --
«'v.'r'«'/«.'r'/«"é"'.«r«.'// z?//«"rr:«:44«"-r«r//444».>.>.>'zrxxx E§3}£:'f$'};} //P/5////fl7M/xA-7///x// .\a.x\\\\\\\\\\\\\\\\\\\\\§w§""§MM .wmu\mm§.\.§n. w\Mmwmmm$%«v.H.wm\w\wMm.muwWx "N .u..§&§a\ §.\\ . u.&\xw$\.wv.vx\~.v\."\\.\\."..
x xx xx xxxx .xxx .x.xu"\ xxx§xxxxx§x §§\§$§m§xxw§$ xx x."

xx xx xx. \3«.¢.~..~..5..\ ..m.$.>&..w \ \\\\ ..~\\\\ .AR\§K\\\\\\\\\\\\\\\\\\§V \V\.\"\.\\"v@ &$.\u«m«_\'m.»..w.\§"u$$®@..V. ¢m\§\m$\§ .

.x\\\\\\\\\\\\\\\«\\\\%www§ufiuu§M .~fi.\§w\mQumwQQN§wmww%W\ xx? \\\\Lu.x\..~\\.w..~.\\« Q.» ..

u\\\\x\\\\ \ \$ 3

-.

\ x \ 'K 3 x . Rx \\\«\\\\\\\\ \ x\«\\.\.~.ux\\\ ...§§\§u«\\§"M§§o§ m§ ®w\Wmmwmw\\& N.' . ..\..\\\...\$..\