VIJAY ISRANI Vs. SALIM LALVANI

JUDGEMENT

(1.) Preface: -

(2.) The ATS concerns sale of 50% undivided share in a built-up property located at A-1/149, Safdarjung Enclave, New Delhi 110029 [hereafter referred to as "suit property"] by Mr. Lalvani in favour of Mr. Israni.

(3.) It is in this background that Mr. Israni approached this Court with the instant action for specific performance.