FAREED KHAN AND ANOTHER Vs. PREM PRAKASH KAPOOR

JUDGEMENT

(1.) By means of present writ petition, the petitioners seek following reliefs, among others:

(2.) Plaintiff-Respondent filed a suit for permanent prohibitory injunction against the defendants-petitioners for permanent prohibitory injunction in respect of suit property alongwith an application under Order 39 Rule 1&2 C.P.C. for obtaining temporary injunction, which was dismissed by the trial court vide order dted 03.03.2017. The same was challenged by way of filing a misc. civil appeal. During the pendency of misc. civil appeal, a stay application was filed by defendants-petitioners. Such application was dismissed vide order dated 10.03.2017. Hence, present writ petition.

(3.) It is the submission of learned counsel for the respondent that respondent is not interfering in khasra no. 55-A, which belongs to the defendantspetitioners. According to learned counsel for the respondent, the respondent is owner in possession of khasra no. 55-D (old no. 49). Relief has been sought by the plaintiff-respondent in respect of khasra no. 55-D (old khasra no. 49).