J.KRISHNA KUMAR MUNDHRA Vs. J.SHYAMDEV MUDHRA

JUDGEMENT

(1.) The appellant in both the appeals is the younger brother of the respondent herein. He now challenges an order passed by the V Assistant City Civil Court dismissing I.A. No.5 of 2023 in O.S. No.3295 of 2023, which he had filed for vacating the order of ex-parte injunction granted in I.A. No.3 of 2023.

(2.) The brief facts which are necessary for the current purpose, may be stated as below:

(3.) When the matter came up before the vacation court of this court, a learned single Judge of this court passed an order on 13/5/2023 in C.M.P. No.11141 of 2023, suspending the order of injunction granted in I.A. No.3 of 2023.