MANOJ KUMAR GUPTA,J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the applicants and Ms. Rama Goel Bansal for the opposite party.
(2.) The instant revision has been filed by the applicants, who are defendants in original suit no. 492 of 2014, challenging the order dated 1.5.2017 rejecting application under Order 7, Rule 11 CPC.
(3.) The suit has been instituted seeking a mandatory injunction directing the Sub Registrar to ensure registration of sale deeds dated 21.2.2014 and 22.2.2014 in favour of the plaintiff and for prohibitory injunction restraining the defendants from transferring the suit property or from interfering in the peaceful possession of the plaintiff.;