MADAN LAL Vs. EMAAR MGF LAND LTD.

JUDGEMENT

(1.) CM-2219-CII-2022 In view of the averments made in the application and in the interest of justice, the same is allowed. Documents annexed therewith are taken on record subject to all just exceptions. CM stands disposed off. CR-1528-2021

(2.) A civil suit for permanent injunction was filed by the then plaintiffs in all numbering 08, the present petitioners againstthe then defendants M/s Emaar MGF Land Limited-respondents before this Court and which matter at the relevant time was pending before the Court of learned Civil Judge, Gurugram, Haryana. While, disposing off an application under Order 39 Rules 1 and 2 read with Sec. 151 CPC of the plaintiffs, the Court of the learned Civil Judge (Junior Division), Gurugram vide order dtd. 7/2/2018 allowed the application directing the parties to maintain status quo qua construction and possession of the suit land during the pendency of the suit.

(3.) The order was challenged by the then defendants-M/s Emaar MGF Land Limited (in short 'the Company') by way of civil miscellaneous appeal wherein the Court of the learned Additional District Judge, Gurugram vide impugned findings dtd. 13/3/2020 allowed the appeal and set aside the orders of the Court below. It is against this finding, the present civil revision has come about.