SANJEEV MAHAJAN Vs. ARIES TRAVELS PVT. LTD.

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The applications are disposed of. CS(OS) 46/2020, IA No.1581/2020 (under Order XXXIX Rules 1 and 2 CPC) and IA No.1582/2020 (under Order II Rule 2 CPC)

(3.) The plaintiff has instituted this suit, against (a) Aries Travels Pvt. Ltd. (ATPL); (b) Sandeep Singh Khinda (Sandeep); (c) Jain Floriculture Ltd. (JFL); and, (d) Habitat Royale Land Investments Pvt. Ltd. (HRLIPL), pleading: