DEVINDER KUMAR NARULA Vs. VIRENDER KUMAR

JUDGEMENT

(1.) The present suit is listed in Court pursuant to the order dated 03.09.2012.

(2.) The plaintiff has instituted the present suit against his brother, the defendant, seeking the following reliefs:-

(3.) Alongwith the aforesaid suit, the plaintiff had filed an application for stay under Order XXXIX Rules 1 and 2 CPC, registered as I.A. No.16070/2012. The relief prayed for in the aforesaid application is as below:-