Raghvendra Kumar, J. - (1.) The defect has been removed.
(2.) The office is directed to allot regular number to this Appeal.
(3.) Heard learned counsel for the defendants/appellants and counsel for the respondent-plaintiff. Initially the plaintiff-respondent instituted Suit No. 647 of 2011 against defendants/ appellants praying for mandatory injunction against defendants-appellants. The suit was decreed by Ist Additional Civil Judge (Sr.D.), Court No. 6, Aligarh vide order dated 28.11.2016 in favour of plaintiff-respondent and the defendants+-appellants were directed to remove their possession and hand over the land to the plaintiff-respondent.;