SURINDER KAUR Vs. SUMAN DHAWAN

JUDGEMENT

(1.) C.M. No. 7145.CII of 2012

(2.) However, appeal against the said order preferred by defendants has been allowed by learned Additional District Judge vide order Annexure P/7 and thereby status quo granted by the trial court has been set aside.

(3.) I have heard counsel for the parties and perused the case file.