AMIT BANSAL,J. - (1.)For the reasons stated in the application, the same is allowed.
I.A. No.11830/2021 (u/O-XXXIX R-1 and 2 of CPC) and I.A. No.11829/2021 (u/O-XXXVIII R-5 of CPC)

(2.)I.A. No.11830/2021 has been filed on behalf of the applicant/plaintiff, seeking a direction that the defendants be restrained from carrying out construction work in the suit property and be restrained from selling, disposing or creating any third party interest in the suit property.
(3.)I.A. No.11829/2021 has been filed on behalf of the applicant/plaintiff under Order XXXVIII Rule 5 of the CPC for the defendants to be asked to show why the suit property should not be attached, unless the defendants deposit the claimed amount together with costs of the suit or furnish security for the same.