Paramjit Singh Patwalia, J. - (1.) C.M. No. 6879 -C of 2014
(2.) HAVING heard learned counsel for the appellants and for the reasons indicated in the Civil Misc. application, the same is allowed. Delay of 12 days in filing the appeal is condoned. RSA No. 2896 of 2014 (O & M) Instant regular second appeal has been preferred by the appellants -defendants against the judgment and decree dated 31.07.2013 passed by learned Civil Judge (Junior Division), Gurgaon whereby suit filed by the respondent/plaintiff for declaration, permanent injunction and mandatory injunction has been decreed, as well as, against the judgment and decree dated 01.02.2014 passed by learned District Judge, Gurgaon whereby appeal preferred by the appellants/defendants has been dismissed.
(3.) FOR convenience sake, hereinafter parties will be referred to as they are arrayed in the Court of first instance.;