SARDUL SETH Vs. LAKSHMI SETH AND ORS

JUDGEMENT

(1.) The present appeal has been received on transfer from another Bench.

(2.) The appellant/plaintiff is aggrieved by an order dated 17.08.2016 passed by the learned Single Judge, declining to grant any interim relief in his favour in terms of the prayer made in an application filed under Order 39 Rules 1 and 2 CPC (I.A. 17796/2015).

(3.) Mr. Jasmeet Singh, learned counsel for the appellant/plaintiff states that the limited grievance raised in the present appeal is with regard to the rejection of the stay application filed by the appellant/plaintiff in a suit for possession, declaration and mandatory injunction instituted by him against the defendants, insofar as the immovable properties mentioned in para 6 of the plaint are concerned.