BIMLA RANI Vs. MURARI LAL, SECRETARY AND ANR

JUDGEMENT

(1.) The Plaintiff is in revision aggrieved against the orders passed by the Courts below, whereby her application for grant of ad-interim injunction has been dismissed.

(2.) The assertion of the Petitioner that she is tenant in the suit property under Shri Baba Balak Nath Charitable Trust, has not been believed by both the Courts.

(3.) During the course of hearing the parties have entered into settlement. The Petitioner has undertaken to vacate the premises on or before 31.3.2011 and the Respondents have agreed to grant time to the Petitioner to vacate the premises on or before 31.3.2011.