SUBHASH AGGARWAL Vs. MAHENDER PAL CHHABRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the final order passed by the Delhi High Court in RFA (OS) No. 12/2021 dated

(3.) 09.2025 whereby the Court has set aside the decree of specific performance granted in favour of the appellant by the Single Judge. The appellant was the plaintiff before the Trial Court and respondents were defendants. For the sake of convenience, the parties shall be referred to in terms of their status before this Court. 3. The facts giving rise to the present appeal are as follows: