RAJINDER PRASAD AGGARWAL Vs. ANIL KUMAR NARANG

JUDGEMENT

(1.) The sole plaintiff has instituted this suit on 22nd November, 2019 against the sole defendant, for specific performance of an Agreement of Sale, dated 12th April, 2019 of property No.-79, Amritpuri-A, revenue estate of Village Garhi Jharia Maria, New Delhi, by the defendant to the plaintiff.

(2.) As per the Agreement to Sell, the total sale consideration was Rs.2,84,00,000/-, out of which Rs.30,00,000/- was paid by the plaintiff to the defendant at the time of Agreement to Sell as advance/earnest money and the balance sale consideration of Rs.2,54,00,000/- was to be paid by the plaintiff to the defendant on 31st August, 2019.

(3.) The suit came up first before this Court on 29 th November, 2019, when inter alia the following order was passed: