LOON LAND DEVELOPMENT LTD. Vs. SURAT SINGH

JUDGEMENT

(1.) This order intends to dispose of three revision petitions titled above, all filed under Article 227 of the Constitution of India, arising out of civil suit N: 4333 of 2022 titled "Loon Land Development Limited vs. Surat Singh & Others", pending on the board of Ld. Civil Judge (Junior Division), Gurugram.

(2.) While CR-4977-2024 and CR-6378-2024, filed by some of the defendants of the suit, are directed against order dtd. 31/5/2024 passed by Ld. Additional District Judge, Gurugram, upholding the order dtd. 22/4/2024 of the trial Court, whereby an application under Order 39 Rule 1 and 2 read with Sec. 151 CPC for ad interim injunction filed by the plaintiff was allowed; on the other hand, CR-6206-2024 has been filed by plaintiff of the suit, seeking certain directions to be issued to the defendants of the suit as well as to the Director General, Town and Country Planning, Haryana so as to make compliance of the directions of Ld. Additional District Judge, Gurugram contained in order dtd. 31/5/2024.

(3.) As the paper-book reveals, suit No.4333 of 2022 was filed by plaintiff company namely, M/s Loon Land Development Limited (petitioner in CR-6206-2024, and respondent in CR-4977-2024 and CR-6378-2024 herein) [in short - Loon Land'] against nine sets of defendants. Petitioners in CR-4977-2024 herein are set of defendant No.8 comprising of three persons; whereas petitioner in CR-6378-2024 is defendant N: 1 of the suit. Plaintiff-company is working in the field of real estate development.