OM PRAKASH DARAL Vs. YUNUS ALI & ANR

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed and the delay in filing the reply by respondent No. 1 is condoned.

(2.) The application stands disposed of.

(3.) A suit for specific performance was filed by FIITJEE Limited, in respect of property no. 59A/1, Plot No. 10, Village Kalu Sarai, New Delhi-110016. A decree for perpetual injunction to restrain the respondents/defendants from forcefully dispossessing the appellant/plaintiff/FIITJEE Limited from the suit property was also sought, along with a prayer for restraint against the respondents/defendants from selling or creating third party interest in the suit property and preventing the entry of the plaintiff and his staff, etc. in the suit property.