JANAK DATWANI Vs. JAMNA DATWANI

JUDGEMENT

(1.) THE above captioned appeals lay a challenge to a common order dated December 16, 2013 whereunder by way of an interim arrangement which was to last till the next date of hearing before the learned Single Judge, 12 directions were issued in paragraph 24 of the decision.

(2.) AFTER hearing learned counsel for the parties at length and also hearing Anand Datwani and Janak Datwani, with persuasion, noting a consent emerging between Jamna Datwani and Janak Datwani, the two parties directly impacted by the impugned order, on May 02, 2014, we had passed an order as under: -

(3.) DIRECTIONS from Sl.Nos.1 to 6 concern a portion of the property bearing Municipal No.6, Friends Colony (West), New Delhi. Concededly, the portion of the property qua which the six directions have been issued is the property of a company called I N Exports Pvt. Ltd., 99% shares whereof are controlled directly or through holding or subsidiary companies controlled by Janak Datwani, the appellant of FAO(OS) No.592/2013.