RAS AL KHAIMAH INVESTMENT AUTHORITY Vs. MATRIX PHARMACORP PRIVATE LIMITED

JUDGEMENT

(1.) Leave Granted in all the Special Leave Petitions.

(2.) The Appeals arise out of following four different proceedings preferred by the Appellant, Decree Holder, Ras Al Khaimah Investment Authority (for short the "RAKIA") against the Judgement Debtor, Respondent i.e., Nimmagadda Prasad (for short the "NP") along with other Respondent entities - Matrix Pharmacorp Pvt. Ltd. (for short the "Matrix"), Tianish Laboratories Pvt. Ltd. (for short the "Tianish"), IQuest Enterprises Pvt. Ltd. (for short the "IQuest") and Moschip Technologies Ltd. (for short the "Moschip") (collectively referred to as "Respondent Entities"):

(3.) All the Appeals are taken up and heard together.