VIKAS AGGARWAL Vs. BAL KRISHNA GUPTA

JUDGEMENT

(1.) Ia No.2919/2020 (for exemption)

(2.) The application is disposed of.

(3.) The applicant/plaintiff, after failing to perform its part of the decree dated 20th July, 2016 for specific performance of Agreement to Sell dated 1st February, 2013 passed in his favour i.e. deposit of balance sale consideration in this Court and to thereafter call upon the two defendants to deliver possession and execute sale deed and after dismissal vide judgment dated 27th October, 2016 of RFA(OS) No.75/2016 preferred by the applicant/plaintiff against the said decree, and after the dismissal on 3rd April, 2017, in limine of the Special Leave Petition (SLP) (C) No.6539/2017 preferred thereagainst has applied under Section 27 of the Specific Relief Act, 1963 for rescission of the contract of which specific performance has been decreed in favour of the applicant/plaintiff.