PAWANDEEP SINGH SURI Vs. SUSHIL JUNEJA

JUDGEMENT

(1.) Petitioner is defending a suit for permanent and mandatory injunction.

(2.) When the matter was taken up by the learned Trial Court on 17/5/2023, noticing that the prayer clause had been framed in a very general and unspecific manner, it asked the plaintiff to make necessary changes in the prayer clause.

(3.) The abovesaid order dtd. 17/5/2023 is under challenge.