ANIL KUMAR SETH Vs. LALIT KUMAR SETH

JUDGEMENT

(1.) The impugned order, dtd. 4/4/2022, passed by the learned Additional District Judge-01 ("the learned ADJ") has issued summons on CS 234/2022 and notice in the application filed in the said suit under Order XXXIX Rules 1 and 2 of the Code of Civil Procedures, 1908 (CPC), returnable on 19/7/2022.

(2.) The petitioners are the plaintiffs, and the respondent is the defendant, in the said suit. The petitioners are aggrieved by the fact that the learned ADJ did not grant ex-parte ad interim injunction, as sought by the petitioner.

(3.) The suit relates to a property situated at H-17, Maharani Bagh, New Delhi. The plaintiffs are in possession of the first and second floors, whereas the defendant is in possession of a part of the ground floor of the suit property, comprising two bedrooms.