PREITY ZINTA Vs. ACE HOUSING AND CONSTRUCTION LIMITED

JUDGEMENT

(1.) The present Appeal arises from an Interim Order dated 28th January, 2021 ( "the Impugned Order" ) passed by the learned Single Judge in Interim Application (L) No. 196 of 2021 in Suit No.22 of 2021. The Appellants are the Original Defendants in the Suit and Respondent No.1-Ace Housing and Construction Limited is the Original Plaintif (the Appellant No.1 shall hereinafter be referred to as Ms. Zinta, the Appellants shall be hereinafter referred to as the 'Zintas' and Respondent No.1 shall hereinafter be referred to as 'Ace Housing' ).

(2.) Ace Housing has fled the captioned Suit against the Zintas inter alia :

(3.) Ace Housing fled the captioned Interim Application for the following reliefs :