KEWAL KRISHAN LAMBA Vs. SUNIL GUPTA

JUDGEMENT

(1.) This appeal, along with the delay condonation application (CLMA 4869/2017) seeking condonation of 84 days' delay (as calculated by the Registry), has been preferred to assail the injunction order issued by the District Judge, Dehradun on 15.11.2016 in Miscellaneous Case No. 1245/2016, which was assigned prior to registering the suit instituted along with application under Section 92 read with Order I Rule 8 CPC by the contesting plaintiffs Mr. Sunil Gupta and his brother Mr. Anil Kumar Gupta. Such injunction directs the defendants/appellants herein to maintain the status quo at the spot and not to erect any construction as well and also restrained them from creating any third party interest in whole or any part of the property, which is the subject matter of the suit which by that time could be registered in the form of miscellaneous case, as indicated above.