Rajiv Sahai Endlaw, J. - (1.) Cm No.34556/2018 & CM No.34557/2018 (both for exemption). 1. Allowed, subject to just exceptions.
(2.) The applications stand disposed of. RSA 119/2018, CM No.34555/2018 (for stay) & CM No.34558/2018 (for condonation of 7 days delay in refiling).
(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 7th June, 2018 in RCA No.208917/2016 (Filing No.29144/2016) (CNR No. DLST01- 005432-2016) of the Court of the Additional District Judge-02 (South)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 30th August, 2016 in Suit No.466/2012 (CNR No.DLST03-000178-2012) of the Court of the Additional Senior Civil Judge (South)] allowing the suit filed by the respondent no.1/plaintiff for mandatory injunction directing the appellant/defendant and the respondent no.2/defendant to vacate the property no.K-259, Dakshin Puri, New Delhi of the respondent no.1/plaintiff.;