CHANDER KANTA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed by the petitioners challenging the order dated 08.03.2021 passed by the learned Civil Judge-06 (Central), in Suit No. 637 of 2021, titled Chander Kanta and Ors. v. Govt. of NCT of Delhi, filed by the petitioners.

(2.) The Suit has been filed by the petitioners praying for the following relief:

(3.) Alongwith the Suit, the petitioners had filed an application under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code'), praying for the following relief: