TWO GUYS P LIMITED Vs. MOTILAL BHATIA

JUDGEMENT

(1.) By this order I am disposing of two separate applications. The first is an application under Order 7 Rule 11 CPC filed by the defendant being IA No.805/2003. The application is under Order 39 Rule 1-2 CPC, being IA No.11838/2002, where the matter of confirmation or otherwise of ad-interim injunction granted ex-parte, is pending consideration.

(2.) The matter has been argued at considerable length. Since there are certain proceedings pending under Section 145 Cr.P.C. which have culminated in an order passed by the SDM dated 29.2.2002, which is presently under consideration by the Revision Court, I would like to confine/limit my observations appropriately, so that the same may not operate to the prejudice the either party in the other proceedings.

(3.) The subject matter of the proceedings is a commercial property bearing No.18-B, Basant Lok Community Centre, Vasant Vihar, New Delhi measuring 120.52 Sq.Yds. Having three storey structure built on it.