Hero Fincorp Limited vs Care Clinic & Others
2017 Latest Caselaw 5715 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                     Judgment delivered on: 13.10.2017

+      O.M.P.(I) (COMM.) 218/2017
HERO FINCORP LIMITED                                       ........ Petitioner
                             versus

CARE CLINIC & OTHERS                                      .....Respondents

Advocates who appeared in this case:
For the Petitioner           : Ms Astha

For the Respondents          : Mr Girish Ananth Murthy and Mr Harish
                             S.R., Advocates.

CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                               JUDGMENT

13.10.2017

SANJEEV SACHDEVA, J. (ORAL)

1. By order dated 30.05.2017, respondents were directed to maintain status quo with regard to the property situated at Sy. No.116/3, situated at Byrathi Village, Bidranahalli Hobli, Bangalore East Taluk, Bangalore Urban Hobli, Bangalore Urban District, Bangalore, measuring 30 guntas.

2. Learned counsels for the parties inform that the arbitration proceedings are at final stage and are listed before the Tribunal for

final arguments today.

3. It is accordingly directed that interim order dated 30.05.2017 shall continue until the disposal of the arbitration proceedings and thereafter, shall be subject to the award passed by the Arbitral Tribunal.

4. The petition is accordingly disposed of.

5. Order Dasti under signatures of the Court Master.

OCTOBER 13, 2017/'Sn' SANJEEV SACHDEVA, J