RAJESH KUMAR GUPTA Vs. PREMLATA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against order dated 10th February, 2010, passed by Additional District Judge, Delhi, vide which application of the petitioner filed under Order 1 Rule 10 (2) read with Section 151 of the Code of Civil Procedure for short as "Code" was dismissed.

(2.) Brief facts of this case are that petitioner herein, filed a suit for Specific Performance and Injunction on the basis of Agreement to Sell entered into by respondent with him, on 21st May, 2002. On 24th May, 2007, petitioner came to know that respondent herein, is trying to sell the suit property.

(3.) On 25th September, 2007, in the presence of respondent, trial court passed restrain order against him.