JATINDER OBEROI Vs. RAJIV OBEROI & ORS

JUDGEMENT

(1.) Ia No.7671/2018 (of D-1 u/S 151 CPC)

(2.) Though having gone through the application, the application was found to be totally misconceived but on the insistence of the counsel for applicant/defendant No.1, he has been given as much time as he desired for addressing arguments.

(3.) In this suit for partition of basement, ground floor, first floor and half terrace above the second floor of property No.L-10, Kalkaji, New Delhi, vide order dated 30th May, 2016 as under: