SUNIL KUMAR SHARMA Vs. VIJAY KUMAR

JUDGEMENT

(1.) IA No.24918/2019:

(2.) The application for early listing of the writ petition is dismissed as having become infructuous. IA No.1/2021:

(3.) The trial Court allowed the application under Order XXXIX Rule 1 and 2 Code of Civil Procedure and restrained the defendants from alienating the property by way of sale, mortgage or otherwise while also injuncting the defendants from raising construction and getting the record of the property changed.