PARAS RAM Vs. SURENDER SINGH

JUDGEMENT

(1.) Exemption is allowed subject to all just exceptions. CM APPL.27385/2020 (exemption) 1. The hearing was conducted through video conferencing. CM(M) 531/2020 & CM APPL.27384/2020 (stay) & CM APPL.27386/2020 (stay)

(2.) Petitioner impugns order dated 25.08.2020, whereby, the Trial Court has declined to issue summons in the suit and held that a simplicitor suit for injunction is not maintainable and an opportunity has been granted to the petitioner to amend the suit.

(3.) No notice has been issued to the respondents since they are yet to be summoned in the Suit and the subject order has been passed at the pre summons stage.