SHALINI SOOD Vs. SANJAY KAPOOR

JUDGEMENT

(1.) Heard learned Senior Counsel for the appellant.

(2.) By way of instant appeal, the appellant/plaintiff has taken exception to order dtd. 25/10/2024 passed by learned Single Judge in OMP No.173 of 2023 in Civil Suit No. 25 of 2023, whereby the application of the appellant/plaintiff under Order 39 Rules 1 and 2 of the Code of Civil Procedure for grant of interim injunction has been dismissed.

(3.) The appellant/plaintiff has filed a suit for specific performance of agreement to sell dtd. 25/12/2015 and in alternative has sought a prayer for recovery of Rs.1,60,00,000.00 with interest @ 18% per annum from the date of filing of the suit.