AJAY KUMAR GARG Vs. AVYAAY ANIRUDH GARG

JUDGEMENT

(1.) The Appeal is directed against an Order of 21/4/2022. This order was a common order that disposed of three Interim Applications all filed under Order 7 Rule 11(a) of the Code of Civil Procedure 1908 ("CPC"). There are two other Appeals filed by the Corporate Applicants, original Defendants Nos. 18 and 24, Budhrani Housing Developers Private Limited and Krishna Organisors and Builders Private Limited. At the commencement of the hearing today we were requested to club those matters along with the principal appeal filed by the 1st Defendant, Ajay Kumar Garg. It was only after the hearing concluded after several hours that we were asked to take the appeals by the two cooperate entities separately. It is only because they are not listed today that we will take them separately on 23/6/2022.

(2.) We have heard Mr Jha for the Appellant at some length. We have also heard Mr Bobde in support for a non-appealing Defendant and Dr Tulzapurkar for the original Plaintiffs, Respondents Nos. 1 to

(3.) 3. By the impugned order, the learned Single Judge rejected and dismissed all three Interim Applications under Order 7 Rule 11(a) of the CPC.