NIRMAL KUMARI GUPTA Vs. RAMOTAR AGGARWAL

JUDGEMENT

(1.) This order will govern the disposal of IA 627/99 filed under Order XXXIX Rules 1 & 2 read with Section 151 Civil Procedure Code by the plaintiff and IA 1275/99 under Order XXXIX Rule 4 read with Section 151 Civil Procedure Code filed on behalf of Allahabad Bank, defendant No. 4.

(2.) Prayer clause of the suit which was instituted on 28/04/1993 against Ramotar Aggarwal, Rajesh Sutodia and Bimal Kumar Singhania, defendants reads as under:-

(3.) In IA 10458/98 under Order I Rule 10(2) read with Section 151 Civil Procedure Code filed by the plaintiff, Allahabad Bank was allowed to be impleaded as defendant by the order dated 10/02/1999. In said IA No. 627/99 by the order dated 22/01/1999, it was ordered that property No. 2/47, Punjabi Bagh will not be sold and disposed of by the Recovery Officer, Debt Recovery Tribunal without the prior permission of Court.