KULDEEP SAROHA Vs. CHANDRAVEER SINGH

JUDGEMENT

(1.) Heard Sri S.K. Mishra, learned counsel for petitioners as well as Sri Manish Goyal, learned Senior Counsel assisted by Sri Kunal Shah and Sri Vivek Saran, learned Standing Counsel for respondent Nos. 1 & 2.

(2.) This issue engaging attention of this Court in the present writ petition is an ex-parte interim injunction order dtd. 22/8/2024 passed by Civil Judge (Jr. Div.), Nagar Meerut in Original Suit No. 583 of 2024 (Chandraveer Singh and Anr. Vs. Kuldeep Saroha & Others),

(3.) The brief facts as stated by the petitioners leading to the present writ petition are that petitioners are allottees and residents of group housing society known as Ark City Colony at Kankerkheda, District Meerut which has been developed as an Apex Township constructed on Gata No. 580, 579, 581, 577, 587, 771, 775-Ka, 770, 773-B of village Naglatashi-Kashjmapur, Pargana/Tehsil & District Meerut and Gata No. 292 of Village Dayampur, Pargana / Tehsil & District Meerut. It is stated that the building plan for the said society was sanctioned on 29/1/2010.