GURCHARAN SINGH Vs. SARASWATI MISHRA & ORS

JUDGEMENT

(1.) IA 5789/2012 filed by the appellant seeking interim injunction against the defendants has been dismissed by the learned Single Judge vide impugned order dated April 23, 2015.

(2.) The three defendants in the suit are:

(3.) Suit seeks declaration, cancellation and permanent injunction pertaining to a sale -deed dated August 31, 2010 executed by defendant No.1 in favour of defendant No.3.