VIBHOR KUMAR GUPTA Vs. ANUPAMA KAPOOR

JUDGEMENT

(1.) By the present order, I propose to dispose of the application filed on behalf of the plaintiffs under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) for grant of interim injunction and the application filed on behalf of the defendant nos. 1 to 4 under Order XXXIX Rule 4 of the CPC seeking vacation of ex parte ad-interim injunction granted by this Court vide order dtd. 15/1/2020.

(2.) Vide order dtd. 15/1/2020, this Court had granted an ex parte ad-interim injunction restraining the defendants from creating any third party rights in respect of the three suit properties being, (i) land admeasuring 4 bighas 17 biswas bearing Khasra Nos.1029 Min. (0-5), 1025(0-5) and 1028 Min (4-7) with the structure standing thereon situated in Village Chhattarpur and also known as part of Farm No.15, North Drive, DLF Chhattarpur Farms, New Delhi, (ii) land admeasuring 5 bighas 5 biswas bearing Khasra No.1012 Min (3-0), 1029 (2-0) and 1013 (0-5) with the structure standing thereon situated in Village Chhattarpur and also known as part of Farm No.15, North Drive, DLF Chhattarpur Farms, New Delhi and (iii) land admeasuring 4 bighas 17 biswas bearing Khasra No.1027 (4-17) with the structure standing thereon situated in Village Chhattarpur and also known as part of Farm No.15, North Drive, DLF Chhattarpur Farms, New Delhi. Case set up in the plaint

(3.) The case set up by the plaintiffs in the plaint is that:-