KULDEEP SINGH HOODA Vs. NARENDER MEHLAWAT

JUDGEMENT

(1.) THE plaintiff claims a decree of permanent injunction, restraining the defendants from interfering with possession and enjoyment of property, being Old Khasra No. 2668/1120, New Khasra No. 356, measuring 5 bigha 5 biswa in Village Mehrauli, Tehsil Hauz Khas, Delhi (hereafter called "the suit property").

(2.) THE plaintiff's application for ad interim injunction was heard. The Court had by order dated 15.10.2009 directed the parties to maintain status quo. The defendants had sought leave to file written statement, which was not done within the prescribed time. Initially, on 23.02.2010, the sixth defendant's (hereafter "GNCT") written statement was directed to be stricken-off the record; however, that order was recalled on 07.07.2010 and the written statement was permitted to be brought on the record. The defendants contend that the suit is not maintainable.

(3.) THE plaintiff has extracted in extenso the reliefs claimed in the suit, as well as the order of the Court in a temporary injunction application; by that order dated 17.03.1999, the parties were directed to maintain status quo. It is further stated that an appeal against that order made to this Court, i.e. FAO 313/2006 was dismissed.