PARKASH KAUR Vs. EVEREST CONSTRUCTION COMPANY

JUDGEMENT

(1.) By this order,I propose to deal with the interim application I.A. No. 277 of 1989, whereby the plaintiff & seeks an order of injunction again me defendant, restraining the de.endant from entering into any agreement with respect to flat No. 606 in "Resham Tower", a building proposed to be constructed at Prabha Devi, Bomby. The alleged agreement to ell on the basis of which the injunction is sought was dated 13-10-1981.

(2.) By my order dated 2-2-1989. I granted injunction sought initially.

(3.) The mater has to be finally disposed of now.