YOGESHWAR DAYAL Vs. MAHINDER DAYAL

JUDGEMENT

(1.) Present order disposes of IA No.2118/2006 filed by defendant No.6 praying that plaintiff and Smt.Prabha Mathur be restrained from encumbering, alienating or parting with property No.A-48, Friends Colony East, New Delhi. Further prayer made is to restrain plaintiff and Prabha Mathur from in any manner interfering with the peaceful use, possession and occupation of the said property.

(2.) IA No.2118/2006 was listed for the first time before the Court on 23.2.2006. While issuing notice to the plaintiff, plaintiff was restrained from encumbering, selling, transferring or parting with possession of the said property.

(3.) Vide IA No.5291/2006, plaintiff prays that the injunction granted on 23.2.2006 be vacated.