G. G. CONSTRUCTIONS PVT. LTD Vs. BIKRAMJIT SINGH

JUDGEMENT

(1.) By way of the present judgement, I shall decide the application filed on behalf of the plaintiff under Order XXXIX Rule 1 and 2 of the Code of Civil Procedure, 1908 (CPC) seeking interim injunction to restrain the defendants from creating third party rights in respect of 500 square feet of the ground floor and 2,000 square feet of the basement and the undivided share in the land of Plot No. 8E, Rani Jhansi Road, Jhandewalan Extension, New Delhi admeasuring 597 square yards along with the building standing thereon admeasuring 16,000 square feet (suit property).

(2.) Notice in this application was issued on 20/1/2022 and was accepted in Court by the counsel appearing on behalf of the defendants.

(3.) Subsequently, vide order dtd. 12/4/2022, amendment application filed on behalf of the plaintiff was allowed and the amended plaint was taken on record. Written statement has been filed on behalf of the defendants.