SITAL SINGH Vs. KEWAL SINGH

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) Revisionist-Sital Singh initially filed through his attorney a suit under Sec. 38 of the Specific Relief Act, 1963 for grant of a decree of permanent injunction in respect of his property detailed therein and along with it, filed an application under Order 39 Rules 1 and 2 CPC for grant of ad interim injunction against the defendants, now respondents.

(3.) The Court of the learned Civil Judge (Junior Division), Nakodar vide order dtd. 18/5/2021 passed the following order:-