KAPIL DEV MAGON Vs. RITA GAJARIA

JUDGEMENT

(1.) The above Notice of Motion has been filed seeking the following reliefs:

(2.) On 11/2/2010, an ad-interim order was passed restraining Defendant Nos. 1 and 2 not to create any third party rights or interest in the suit property.

(3.) Today when the matter is called out, none appears on behalf of the Defendants. In these circumstances, I have no hesitation in confirming the ad-interim order till the hearing and final disposal of the Suit.