OM PRAKASH ARORA Vs. MEENAKSHI SARDANA

JUDGEMENT

(1.) These are applications filed on behalf of Defendant No. 1 and Defendant Nos. 4 to 7 respectively under Order XXXIX Rule 4 seeking vacation and/ or modification of the order dtd. 7/7/2020 passed by this court wherein this court was pleased to direct the Defendants to maintain status quo with regard to title and possession of property bearing number 21, 21-A Tughlak Road, New Delhi.

(2.) The factual matrix of the case as per the plaintiff is as under:-

(3.) Defendant No. 1 has filed a written statement wherein: