Karnataka High Court
Arbitration and MediationCivil Procedure and Evidence

Appeals against time-limited interim relief become infructuous once the restraint period expires.

SRI A N SRINIVASA REDDY vs MAARQ SPACES AND PROPERTIES LLP

Karnataka High CourtJUDGMENT: September 11, 20261 MIN READSOURCE JUDGMENT
Appeals against time-limited interim relief become infructuous once the restraint period expires.. SRI A N SRINIVASA REDDY vs MAARQ SPACES AND PROPERTIES  LLP. Karnataka High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The appeals challenged an order dated 15 June 2026 allowing Maarq Spaces and Properties LLP’s application under Section 9 of the Arbitration and Conciliation Act, 1996.

Source reference: p.16

The order restrained the appellants from alienating or creating third-party rights in the suit schedule property until 90 days from the order or until the Arbitral Tribunal began functioning, whichever occurred earlier.

Source reference: p.16

The High Court recorded that the 90-day period would expire on 13 September 2026.

Source reference: p.17
02

Issues

1. Whether the appeals against the interim restraint order retained practical significance when the restraint period was about to expire.

Source reference: p.17

2. Whether the appellants could revive the appeals if the Commercial Court extended the restraint.

Source reference: p.17
03

Law Applied

Section 13(1A) of the Commercial Courts Act, 2015 provides the basis for the commercial appeals before the High Court.

Source reference: p.16

Section 9 of the Arbitration and Conciliation Act, 1996 empowers a court to grant interim measures in arbitration-related matters; the challenged order was made under that provision.

Source reference: p.16

The judgment states no further test or precedent governing either provision; its decision turned on the limited duration of the restraint and the imminent expiry of that period.

Source reference: p.17
04

Reasoning

The High Court did not examine the merits of the Section 9 order.

Source reference: p.17

Because the restraint was due to expire on 13 September 2026—two days after the judgment—the appeals had, in the Court’s view, “lost implication”.

Source reference: p.17

The Court therefore dismissed them without foreclosing revival if the Commercial Court extended the restraint.

Source reference: p.17
05

Holding

The Court dismissed all three appeals because the challenged restraint was about to expire and the appeals had consequently lost practical significance.

It granted the appellants liberty to revive the appeals if the Commercial Court granted an extension.

Source reference: p.17
06

Acts & Sections Cited

2 provisions across 2 statutes referred to in this judgment. Each provision opens on LawLens.

Commercial Courts Act, 20151

Arbitration and Conciliation Act, 19961

Karnataka High Court

Original Court PDF

SRI A N SRINIVASA REDDYvsMAARQ SPACES AND PROPERTIES LLP

Karnataka High Court · September 11, 2026

Click to open original judgment

Original judgment, available to read, download and summarize on LawLens.in

Click to open original judgment