SARLA RAKHEJA Vs. BIMLA AND ORS.

JUDGEMENT

(1.) I.A. No. 5722/2014

(2.) WRITTEN statement filed by defendant No. 1 is already taken on record. Application stands disposed of.

(3.) THIS is an application filed by the defendant No. 2 under Order 39 Rule 4 CPC seeking modification of the order dated 27.3.2014 by which this court had restrained defendants No. 1 and 2 from alienating, transferring, disposing of or creating any third party interest in respect of the suit property.