ARVIND SINGHAL Vs. MAX THERAPIYA LIMITED

JUDGEMENT

(1.) By this order I propose to decide all the pending applications in this suit for declaration, permanent and mandatory injunction filed by the plaintiffs against the defendants in respect of property bearing No.2, Padmini Enclave, Aurobindo Marg, New Delhi 110016 (hereinafter referred to as "the suit property").

(2.) The details of the applications are given as under :

(3.) Brief facts are that 'Padmini Enclave' is a colony adjacent to Q- Block of Hauz Khas on Aurobindo Marg, New Delhi 110016 that comprises of only 12 dwelling units all of which are residential since the said colony was carved out only for residential purposes as per the approved Lay-Out Plan sanctioned by defendant No.3 vide Resolution No. 13 dated 30th July, 1958. The said colony comprises of 20 bighas of land in Khasra Nos. 370 and 371 min in Village Kharera, Tehsil Mehrauli, Delhi.