DLF UNIVERSAL LTD Vs. RAJNI GUPTA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE appellant impleaded as a defendant has suffered an interim injunction pending disposal of the suit which seeks a decree for specific performance as well as possession of a property situated at Ghaziabad (U.P.).

(3.) OPPOSING grant of any interim injunction, apart from merits it was urged before the learned Trial Judge that it does not have any territorial jurisdiction to even entertain the plaint. Issue of territorial jurisdiction has been disposed of by the learned Trial Judge as under: