GHULAM SARWAR Vs. NILOFAR KHAN

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, challenges order dtd. 27/7/2022, passed by the learned Additional District Judge ("the learned ADJ") in MCA DJ/12/2021 (Nilofar Khan and Ors. v. Ghulam Sarwar and Anr).

(2.) The proceedings emanate out of a suit bearing No. CS SCJ 492/2020 instituted by the respondents, as the plaintiffs, against the petitioner and other defendants.

(3.) The parties to the suit were occupants of different areas of the property located at C-187, Abul Fazal Enclave, Part-2, Shaheen Bagh, Jamia Nagar, New Delhi ("the suit property").