HARBHAGWAN SACHDEVA Vs. MARWARI CHARITABLE TURST

JUDGEMENT

(1.) Allowed, subject to all just exceptions. Application is disposed of. & CM APPL. 44621/2019 (stay) The present petition challenges the impugned order dated 3 rd July,

(2.) 2019 by which the application under Order XIV Rule 5 CPC was decided by the ld. Trial Court.

(3.) The application sought the following relief: