RAJENDRA PRASAD AGARWAL ALIAS INDER Vs. DIWAKAR AGARWAL

JUDGEMENT

(1.) Heard Sri Alok Singh, senior advocate, assisted by Sri Gopal Narain, learned counsel for the appellant and Sri Prakash Maulekhi, learned counsel for the respondent.

(2.) BY the present appeal, the defendant has challenged the order passed on the application 6C thereby granting the injunction in favour of the plaintiff not to dispossess the plaintiff from the property as shown in Schedule -Ka of the plaint without due process of law.

(3.) AT the time of admission, the notices were issued and a direction was made that both the parties shall maintain status quo.