MANOJ KUMAR SONI Vs. ADITYA SETIA

JUDGEMENT

(1.) This petition has been filed alleging disobedience of the order dtd. 19/8/2015 passed by a Coordinate Bench of this Court in I.A. No. 5243/2015 filed in CS(OS) No. 2857/2012, whereby the Respondent Nos. 1 to 5 were restrained from selling or creating any third-party interest in property bearing no. D-153, Saket, New Delhi -110019 ('subject property').

(2.) It is stated that upon enhancement of the pecuniary jurisdiction of this Court, the said civil suit was thereafter transferred to the District Court vide order dtd. 2/12/2015 and the suit is now pending adjudication before District Court, Saket, for recording of the defendant's evidence therein.

(3.) Respondent No. 13 and 14 have entered appearance on advance service through separate counsel.