JOGINDER SINGH Vs. ROMA ARJANI

JUDGEMENT

(1.) Learned Counsel for the appellant seeks an adjournment. Learned Counsel for the Caveator has opposed the request. This appeal is pending for admission since 31.1.1997. Several adjournments have been granted to the appellant is hereby rejected.

(2.) Heard.

(3.) The respondent No. 1-Smt. Roma Arjani filed a suit for permanent injunction restraining her husband, father-in-law, mother-in-law, brother-in-law and sister-in-law from dispossessing her from first floor of the premises N/5, Kirti Nagar, New Delhi. Alongwith plaint, she also filed an application u/Order 39, Rules 1 & 2 for an interim injunction.