MANISH SETHI AND ORS. Vs. SALIMUDDIN AND ORS.

JUDGEMENT

(1.) THE plaintiffs in CS(OS) No. 1965/2009 have instituted a suit praying inter alia for a decree of permanent injunction against the defendants No. 1 & 2/private parties, defendant No. 3/SDM, Seelaampur, defendant No. 4/SHO PS Karawal Nagar, Delhi and defendant No. 5/SHO PS Golakpuri, Delhi, restraining them from encroaching into a plot of land measuring 1 bigha 16 biswas comprised in Khasra No. 20/1, situated in village Jeevanpur @ Johripur, Delhi.

(2.) THE captioned suit was listed for admission on 21.10.2009, on which date, summons were issued to the defendants. Simultaneously, an ad interim ex parte order was passed in favour of the plaintiffs in IA No. 13455/2009, which is reproduced herein below for ready reference:

(3.) THE aforesaid suit was instituted by Sher Singh in the Karkardooma Court and summons were issued therein on 17.4.2012. Subsequently, on a Transfer Petition bearing No. 13/2012 filed by the plaintiff in CS(OS) No. 1965/2009, the said suit was transferred to the High Court and it was registered afresh as CS(OS) No. 3434/2012.