LALA SOHAN LAL GUPTA Vs. T R ENTERPRISES

JUDGEMENT

(1.) By the first application (CM. 457/2000), the plaintiffs/ appellants have prayed for an injunction against the defendants/respondents from making any further addition to property No. M-132, ConnaughtCircus, New Delhi or from creating any third party interest including sub-letting of the main premises, as described in the lease deed dated 26.11.1980 and also in the mezzanine.

(2.) By the second application (C.M. 481 /2000), defendants/respondents 1,2 and 4 to 7 have prayed for vacation and/or modification of theex-parte order, which was granted by us on 8.9.2000.

(3.) We have heard learned Counsel for the parties and been taken through the entire record.