HEMANT GUPTA,J. - (1.) Leave granted.
(2.) The challenge in the present appeals is to an order passed by the Division Bench of the High Court of Delhi on 27.11.2018 whereby an application filed by the Plaintiff under Order XXXIX Rules 1 and 2 of Code of Civil Procedure, 1908 (Code) was dismissed. The Division Bench has set aside an order passed by the learned Single Bench on 25.10.2017.
(3.) The dispute between the parties at this stage is as to who should discharge the duties of Chief Mutawalli of Hamdard Laboratories (India) (Hamdard) earlier known as Hamdard Dawakhana, after the death of previous undisputed Chief Mutawalli - Abdul Mueed on 19.03.2015.;