HARDEEP KAUR GANDHI Vs. AJIT LAJWANTI GUJRAL TRUST

JUDGEMENT

(1.) By way of instant petition, the petitioners have assailed order dtd. 10/9/2021 passed by learned Additional District Judge (1), Shimla in Case No. 311 of 2020, whereby the application of the petitioners under Sec. 144 of the Code of Civil Procedure (for short "the Code") has been dismissed.

(2.) Petitioners were defendants in Civil Suit No. 6-S/1 of 1983/96 filed by the respondents herein. The said suit was decreed by the learned Additional District Judge, Shimla vide decree dtd. 16/1/1998 in following terms:-

(3.) The aforesaid decree attained finality having been affirmed by this Court as also by the Hon'ble Supreme Court.