SHWETA KHANDELWAL Vs. ANUBHA KHANDELWAL

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an application under Order XXXIX Rule 1 and 2 filed by the Plaintiff. Vide order dtd. 9/5/2022, the status quo was directed in respect of the new Rohtak Road property bearing no. 5C/15. The said status quo shall continue. In respect of all the other properties, now that the Local Commissioner has been appointed, the status quo shall be maintained.

(3.) The Local Commissioner shall now decide the future cause of action in respect of moveable and immoveable assets.