MOHINDER SINGH Vs. PRITPAL SINGH

JUDGEMENT

(1.) CM No. 25170-CII of 2008 Allowed. The applicant-petitioner is exempted from filing the certified copies of Annexures P/1 to P/5 and Annexures P/1 to P/4 are taken on record. CR No. 6841 of 2008

(2.) This revision petition is directed against the order, passed by the learned Courts below, on an application moved by the petitioner under Order 39 Rules 1 and 2 of the Code of Civil, seeking injunction against, the alienation of the property during the pendency of the suit.

(3.) The plaintiff/petitioner filed a suit for specific performance of agreement to sell, which is contested by the respondents. Along with the suit, the plaintiff/petitioner also moved an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure seeking injunction against alienation of the suit property during the pendency of the suit.