VINOD KUMAR Vs. SOMNATH SACHDEVA

JUDGEMENT

(1.) IA No.19922/2013

(2.) BY the present application an ad interim injunction is sought to restrain the defendants from transferring, selling, parting with possession or creating third party interest in respect of the said second floor of the said property.

(3.) THE above application came up for hearing on 9.12.2013 when notice was issued to the defendant. The defendant has filed his reply.