MANINDER KALRA Vs. ALKA SINGH

JUDGEMENT

(1.) This application has been filed on behalf of the defendant invoking Sec. 8 of the Arbitration and Conciliation Act, 1996.

(2.) Notice in the application was issued and accepted by the counsel appearing on behalf of the plaintiff on 4/2/2022. Reply to the application has also been filed on behalf of the plaintiff.

(3.) The present suit has been filed on behalf of the plaintiff seeking recovery of possession of the immovable property, being W-5 C/6, W-5C Lane, Khasra No. 8/21, Sainik Farm, Village Devli, Tehsil Mehrauli, New Delhi-110062 (suit property) along with mesne profits for wrongful occupation of the suit property by the defendant and mandatory injunction against the defendant to clear outstanding utility bills.