INDIA BUILDERS CORPORATION Vs. MASOOD ASIF

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) Though several contentions have been urged by both sides, it is relevant to state that in the earlier round of litigation between the parties in W.P.No.69/2021 on 5/1/2021, this Court passed the following order: