(1.) The present order disposes of plaintiff s application IA No. 3025/2005. The application has been filed under Order 39 Rule 1 & 2 CPC praying that till disposal of the suit, the defendants should be restrained from transferring, selling, creating a charge or parting with possession of land and building bearing No. 37, Sector-18, Maruti Industrial Area, Gurgaon ; 70, Sector-18, Maruti Industrial Area, Gurgaon and B-26, Gulmohar Park, New Delhi.
(2.) An ex-parte ad-interim injunction was granted in favour of the plaintiff on 20th April, 2005.
(3.) Vide order dated 18.4.2006, disposing of IA No. 6971/2005, the ex-parte order dated 20th April, 2005 was modified, in that, property bearing No. B-26, Gulmohar Park, New Delhi was excluded from the purview of the injunction granted.