Delhi High Court - Orders
Xxxix Rule 1 & 2 Read With Section 151 Cpc ... vs Rajesh Kumar & Ors on 31 August, 2021
Author: Asha Menon
Bench: Asha Menon
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS (OS) 3/2021, I.A.s. 105/2021 (by the plaintiff under Order
XXXIX Rule 1 & 2 read with Section 151 CPC for grant of ex-
parte ad-interim injunction) & 3386/2021 (by the plaintiff under
Order XXXIX Rule 1 & 2 read with Section 151 CPC to pass an
order to restrain the defendants to raise construction on the land in
question)
SATISH KUMAR BANSAL .....Plaintiff
Through: Mr. Shiv Charan Garg, Advocate.
versus
RAJESH KUMAR & ORS. .....Defendants
Through: Mr. Yugansh Mittal Advocate for
defendants No.1, 2 & 4.
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 31.08.2021 [VIA VIDEO CONFERENCING]
1. None appears for defendant No.3.
2. List before the Joint Registrar on 3rd September, 2021, for filing of written statement, reply and affidavit of admission/denial of documents by defendant No.3 and replication and affidavit by the plaintiff.
3. The order be uploaded on the website forthwith.
ASHA MENON, J AUGUST 31, 2021 ck Signature Not Verified Signed By:MANJEET KAUR Signing Date:31.08.2021 21:53:54