RAJINDER AGGARWAL Vs. K.R. FINMARK PVT. LTD

JUDGEMENT

(1.) Vide this common order,titled Rajinder Aggarwal and another Vs. M/s K.R. Finmark Pvt. Ltd. titled Bindu Aggarwal and others Vs. M/s K.R. Finmark Pvt, Ltd. are being disposed of. Facts are being taken from

(2.) Petitioners have challenged the order dtd. 2/5/2018 passed by Additional District Judge, Ludhiana in Civil Appeal titled Rajinder Aggarwal and another Vs. K.R. Finmark whereby the application under Sec. 10 CPC filed by the petitioners for staying the proceedings in the appeal was dismissed.

(3.) A civil suit for permanent injunction was filed by the respondent against the petitioners, seeking restraint against the defendants/petitioners from dispossessing the plaintiff/respondent and from interfering in the peaceful possession of the plaintiff over the suit property.