AERO CLUB Vs. SAHIBJEET

JUDGEMENT

(1.) Since the Joint Registrar has rendered a finding that the defendants have been served (as they have refused service) the defendants are proceeded ex parte.

(2.) At this stage, learned counsel for the plaintiff gives up prayers (iv), (v) and (vi) of the prayers to the suit. The statement made by learned counsel for plaintiff is accepted by this Court and plaintiff is held bound by the same.

(3.) He further states that in view of the judgment of this Court in Satya Infrastructure Ltd. & Ors. Vs. Satya Infra & Estates Pvt. Ltd.,2013 SCCOnLine(Del) 508, the present suit be decreed qua the relief of injunction. The relevant portion of the said judgment relied upon by learned counsel for the plaintiff is reproduced hereinbelow:-