ASHOK CHAWLA Vs. SATYA A PRAKASH

JUDGEMENT

(1.) IA No. 1523/05 is plaintiff's application under Order 39 Rule 1 and 2 CPC praying that pending disposal of the suit, defendant no. 2 be restrained from transferring, alienating, mortgaging or selling property bearing no. D-1/24 (GF), Vasant Vihar, New Delhi.

(2.) Since plaintiff obtained an ex-parte ad-interim injunction, IA No. 3252/05 has been filed by defendant no. 2 invoking Order 39 Rule 4 and praying that the ex-parte injunction granted be vacated and IA. No. 1523/05 be dismissed.

(3.) IA No. 3245/05 under Order 7 Rule 11 has been filed by defendant no. 2 praying that plaint be rejected.