NAVAL THAPAR Vs. NAVEEN THAPAR

JUDGEMENT

(1.) On 29th January, 2020, when the suit came up first before this Court, the following order was passed: -

(2.) The counsel for the plaintiffs today states that the plaintiffs will seek the reliefs to which they may be entitled to under the Agreement/Family Settlement dated 11th March, 2014 only and do not rely on the Partnership Deeds. It is further stated that since under the Agreement/Family Settlement dated 11th March, 2014, all the assets have already been partitioned/divided, the plaintiffs shall sue, either for specific performance of what the defendants had agreed/undertaken under the Agreement/Family Settlement dated 11th March, 2014 and have not been carried out or fulfilled or for recovery of possession of or monies as may be due to plaintiffs from defendants.

(3.) The counsel for the plaintiffs seeks adjournment to amend the plaint.