SAHI RAM ARYA AND ANOTHER Vs. SUSHIL BANSAL

JUDGEMENT

(1.) When the matter came up for hearing on 29.9.2016, the following order was passed: "Power of attorney is stated to have been filed in the Registry. To enable learned counsel or the respondent to complete her instructions, matter is adjourned.

(2.) Plaintiff-Respondent Sushil Bansal, hereinafter referred to as the plaintiff, filed a suit for permanent prohibitory injunction against defendants-petitioners Sahi Ram Arya and Smt. Surto Devi, hereinafter referred to as the defendants.

(3.) The dispute essentially pertains to the boundary of the premises owned by the parties to the lis.