MS PAYAL KASHYAP Vs. RITU PAHWA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.FAO 196/2024

(3.) The Appeal under Sec. 104 read with Order 43 Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC') has been filed by the appellant against the impugned Order dtd. 7/5/2024, vide which the learned ADJ has granted the Injunction to restrain the appellant from carrying out any further construction in respect of the lift in the vicinity of the premises of the respondent i.e. Flat No. 70, Munirka Enclave, New Delhi, as shown in the site plan filed along with the Plaint.