SNEHA AHUJA Vs. SATISH CHANDER AHUJA

JUDGEMENT

(1.) Cm No.8407/2021 (Exemption) Allowed, subject to all just exceptions. CM(M) 179/2021 & CM No.8406/2021

(2.) The suit has been filed by the respondent no. 1 against the petitioner and the respondent no.2 seeking inter-alia a decree of Mandatory Injunction directing the petitioner herein to remove herself from the first floor of the property bearing No.D-1077, New Friends Colony, New Delhi-110025.

(3.) By the order dated 08.04.2019, the suit was decreed in favour of the respondent no.1 herein under Order XII Rule 6 of the Code of Civil Procedure, 1908. The petitioner challenged the said order before this Court. This Court vide its judgment and order dated 18.12.2019, passed in a batch of appeals, inter-alia passed the following directions: