- (1.) Allowed, subject to just exceptions.
(2.) The application is disposed of. CS(OS) 509/2019 & IAs No.13726/2019 (u/O XXXIX R-1&2 CPC), 13727/2019 (u/O XXXII R-2 CPC) and 13728/2019 (for condonation of 19 days delay in re-filing)
(3.) The three plaintiffs, namely (i) Meghna Grover, (ii) Shreya Grover and (iii) Rannveer Singh Grover, have instituted the suit for (a) declaration of the plaintiffs as lawful co-owners having share in property No.11/40, West Punjabi Bagh, New Delhi; (b) permanent injunction restraining the two defendants Amit Grover and Sumit Grover from alienating, encumbering or parting with the aforesaid property; (c) mandatory injunction directing the defendants not to interfere with the plaintiffs shifting into one of the floors in the property and the plaintiffs' peaceful use and occupation of the said property.;