IN THE HIGH COURT OF DELHI AT NEW DELHI
  
  
  
  O.M.P. 958 of 2012
  
  
  
  VENKAM RAJU VANAPALA and ANOTHER ..... Petitioners
  
  Through: Mr. Rajiv Nayar and Mr. Sandeep Sethi, Sr. Advocates with,
  Mr. Ajay Bhargava, Mr. Ujjwal K. Jha and Mr.Diwakar Advocate.
  
  
  
  
Versus
  
  
  
  VALUE FIRST DIGITAL MEDIA PVT LTD
  
  and OTHERS ..... Respondents
  
  
  
  
  
  CORAM: JUSTICE S. MURALIDHAR
  
  
  
   O R D E R
  
   09.10.2012
  
  
  
  I.A. No. 18688 of 2012 (for exemption)
  
  Exemption allowed, subject to all just exceptions.
  
  The application stands disposed of.
  
  O.M.P. 958 of 2012
  
  
  
  1. A corrected memo of parties showing Respondent No. 6 be filed within
  one week.
  
  
  
  2. Issue notice to the Respondents through all modes, returnable on 1st
  February 2013. Dasti in addition. Notice to Respondents be served
  through approved courier agency and registered speed post (including
  international speed post to Respondent No. 5). The Petitioner will file
  in the Court at least two weeks prior to the next date an affidavit of
  service enclosing the tracking report of both the courier agency and the
  postal authority.
  
  
  
  3. Till the next date of hearing Respondent No.1 is directed to maintain
  status quo with regard to the assets, both movable and immovable,
  transferred from Respondent No. 6 to Respondent No.1 and no further
  transfer of assets should be made from Respondent No. 6 to Respondent No.
  1 till the next date. This is made further subject to the Petitioner
  invoking the arbitration clause within ten days from today.
  
  
  
  4. A copy of this order be given dasti.
  
  
  
  
  
   S. MURALIDHAR, J.
  
  OCTOBER 09, 2012
  
  AK
  
  
  
  $ 27