SANJAY GUPTA Vs. JAKKI MULL AND SONS

JUDGEMENT

(1.) This is an application under Order 39 Rules 1 and 2 read with Section 151 Civil Procedure Code making a prayer that defendant No.3 namely, M/s Liberty Sales Services be restrained from handing over the peaceful and vacant possession or removing its stock, furniture, ornamental and decorative items from the shop bearing No. E-27/1, Connaught Place, New Delhi. This application has been moved in Civil Suit No. 1268/98 which was instituted during vacations and was taken up by the Vacation Judge, Hon'ble Justice K. Ramamoorthy on 26th June, 1998.

(2.) This I.A. was taken up for consideration and notice was issued for 9.7.98 Mr. Maninder Singh, Advocate appeared for defendants No.1 & 2 and the following order was passed by Hon'ble the Vacation Judge on 26th June, 1998.

(3.) On 9.7.98, Mr. Arun Jaitley appeared for defendants No. 1 and 2 and stated that he would be arguing the matter without filing any written reply to this I.A. for defendant No. 3 one Mr. P.D. Gupta, Advocate appeared. Arguments were heard on 9th, 10th, 13th and 14th July, 1998. Mr. P.N. Lekhi, Senior Advocate submitted arguments for plaintiff. Mr. Arun Jaitely, Senior Advocate submitted arguments for defendants No.1 and 2 and Mr. R.P. Bansal, senior Advocate submitted arguments for defendant No.3.