VIRENDER KUMAR GUPTA Vs. VORA PROPERTIES P LTD

JUDGEMENT

(1.) Suit No.235/2005 was filed by the appellant in Delhi seeking a declaration that the agreement dated 29.08.2003 is a nullity inasmuch as no such agreement was executed by the appellant with the respondent and for seeking cancellation thereof.

(2.) The respondent in their written statement have taken a stand that no agreement dated 29.08.2003 was executed between the parties in Delhi. According to them an agreement was executed between the parties on 02.09.2003. It is not their case that the agreement dated 02.09.2003 is in fact the agreement dated 29.08.2003.

(3.) In these circumstances, the learned ADJ after taking note of the pleadings of the parties and the evidence which came on record dismissed the suit filed by the appellant vide order dated 12.11.2007.