R K YADAV Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 08.07.2020, whereby, in the suit for permanent injunction, filed by the petitioner, only notice was issued without any exparte orders being passed on the interim injunction application.

(3.) It is pointed by learned senior counsel for the petitioner that petitioner is the owner of the subject property and his father has purchased the property on 28.12.1960 and thereafter they have been occupying the said property uninterruptedly.