SAROJ AGGARWAL AND ANOTHER Vs. SHAKUNTALA AGGARWAL

JUDGEMENT

(1.) This is an application filed on behalf of the defendant, inter alia, praying that the hearing of the application, I.A. No. 20352/2014, be advanced and in the alternative ad interim orders be passed permitting the defendant to occupy the suit property - bearing No. 12, Road No.42, West Punjabi Bagh, New Delhi - as an interim measure pending disposal of I.A No. 20352/2014.

(2.) The defendant had filed an application (I.A. No. 20352/2014), inter alia, seeking permission in terms of paragraph 36 of the order dated 07.01.2013, to occupy the suit property.

(3.) Mr Sibal, learned Senior Counsel appearing for the plaintiffs has also drawn the attention of this court to another application (I.A. No. 24907/2014) filed by the defendant seeking identical reliefs that have been sought in the present application (I.A. No. 3802/2017). He submits that the defendant cannot be permitted to file repeated applications seeking the same prayers. He has also relied upon the decision of this court in Prime Time India Ltd. v. Ashok Kapoor and Ors: 2016 Law Suit (Del) 4198 in support of his contention that repeated applications for similar reliefs are impermissible.