BHAVANA GUPTA Vs. GULSHAN KUMAR

JUDGEMENT

(1.) The plaintiff instituted this suit against Gulshan Kumar (defendant no.2 is SHO Police Station - Model Town) (i) for declaration that the letter dated 11th May, 2018 sent by Gulshan Kumar to the plaintiff is void; (ii) for specific performance of the Agreement to Sell dated 5th October, 2017, by Gulshan Kumar to sell property No.46, Ishwar Colony, New Delhi to the plaintiff; (iii) for mandatory injunction directing the SHO, Police Station - Model Town to hand over the keys of the aforesaid property to the plaintiff; and, (iv) for permanent injunction restraining Gulshan Kumar from dealing with the property.

(2.) The suit came up first before this Court on 1st June, 2018, when the same was entertained and vide ex parte order of that date, the defendants directed to maintain status quo qua possession and title of the property.

(3.) The defendant Gulshan Kumar contested the suit by filing a written statement.