(1.) MS . Lata Negi, Advocate holding brief of Mr. A.V. Pundir, Advocate for the respondents submits that despite best efforts contact could not be established with the respondents to obtain latest information and instructions, therefore, she has no instructions as on day.
(2.) PLAINTIFFS /respondents, herein, filed O.S. No. 208 of 2010 in the court of Civil Judge (Senior Division), Haridwar for the declaration declaring that plaintiffs are the owner in possession of 4/5 share in property No. Schedule -A and Schedule -B and defendant is owner thereof of 1/5 share, and further permanent prohibitory injunction be issued against the defendant not to create third party interest over the property Schedule -A and Schedule -B without getting the property partitioned. Alongwith the plaint, one application was moved under Order 39 Rules 1 and 2 read with Section 151 of CPC seeking ad interim injunction restraining the defendant not to alienate the property in question without getting the property partitioned.
(3.) LEARNED Trial Court, vide order dated 31.3.2012, impugned herein, was pleased to allow ad interim injunction application moved by the plaintiffs restraining the defendant in alienating the property in question without getting it partitioned, during the pendency of the suit.