MANU GOEL Vs. TARSEM CHAND JAIN

JUDGEMENT

(1.) OMP No. 566 of 2010.

(2.) Written statements have been filed on behalf of defendants No. 1 to 4.

(3.) The plaintiffs have also moved an application under Order 39 Rules 1 and 2 for restraining defendants No. 1, 2 and 4 from alienating, transferring, selling and changing the nature of the property and assets of respondent/defendant No. 3 during the pendency of the suit. This. Court passed the following interim order on 27.12.2010:-