SUKRUTI DUGAL Vs. JAHNAVI DUGAL

JUDGEMENT

(1.) By this order, I shall decide this application, filed under Order XXXIX Rule 4 of the CPC, by defendant No.3 / applicant and the prayers made by the applicant are the following:

(2.) In fact, the prayer made in this application is for vacation of order dated December 21, 2018 passed by this Court, wherein, this Court has stated as under:

(3.) It is the submission of Mr. Suhail Dutt, learned Sr. Counsel appearing for the applicant that the present suit filed by the plaintiff for partition of three properties, viz., House No. 275, Ground Floor, Kailash Hills, New Delhi; House No. E-25, Vasant Marg, Vasant Vihar, New Delhi and Plot No. 77, Karanpur Road, Dehradun, Uttaranchal alleging that the properties are HUF properties.