RAMESH CHANDER GUPTA Vs. ASLAM KHAN

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the impugned order dtd. 16/3/2021, passed by the ld. ADJ-01 (South) District Courts, Saket, New Delhi, by which no summons have been issued to Defendant Nos.2 and 3 i.e. the DDA and the PM UDAY Cell, by the ld. Trial Court and they have been deleted from the array of parties as being neither necessary nor proper parties to the suit.

(3.) The suit filed by the Petitioner/Plaintiff is one for cancellation of blank signed papers/ documents which were in the possession of the Defendant No.1, bearing the signatures of the Plaintiff. In the suit, a mandatory/permanent injunction has also been sought against Respondent no.1/Defendant No.1 in respect of property bearing 2 Bigha, H. No.-260A (Old:152), Block A, Khasra No-46, Ambedkar Colony, Chhatarpur, New Delhi.