NARESH GULIA Vs. STATE OF DELHI AND ORS

JUDGEMENT

(1.) Despite service of notice, complainant has not appeared.

(2.) Leave granted.

(3.) Appellant is the son of Captain Tej Pal Singh. Admittedly, the complainant and the said Capt. Tej Pal Singh entered into an agreement on or about 31/12/1994 relating to construction and development of land by demolishing the existing structure and constructing a multi storeyed shopping complex. The said agreement fell through. A First Information Report No. 786 of 1995 was lodged, interalia, contending that the said agreement had been entered into by and between Daljit Kukreja and Capt. Tej Pal Singh and his son-Naresh Gulia.