AJAI JAIN Vs. ASHOK KUMAR JAIN

JUDGEMENT

(1.) Petitioner is before this Court seeking invocation of revisional jurisdiction of this Court. Having been granted a favorable injunction order dtd. 31/10/2019 (Annexure P-24) by the Trial Court, he is aggrieved by impugned appellate order dtd. 27/10/2020 (Annexure P-26) passed by learned Additional District Judge, Gurugram, whereby the injunction granted by the Trial Court has been vacated and the application filed by the petitioner under Order 39 Rules 1 and 2 CPC in the pending civil suit has been dismissed.

(2.) Petitioner fears demolition of his only residential house in which he is currently staying alongwith his wife and two sons. The lis herein inter alia is whether the land on which house is located is part of the - collaboration agreement executed by parents of the petitioner (respondents no.1 and 2-recorded owners of the land) with a private builder, namely M/s Lotus Realtech Pvt. Ltd. (respondent No.5) or on the land acquired by HUDA/HSVP (respondent no.3) proposed to be used for sector road in Gurugram?

(3.) Brief factual recitals first.