REGENT COMPUTRONICS PVT. LTD.

BOOTS PHARMACEUTICALS LTD. Appellant

V/S

RAJINDER MOHINDRA Respondents

Referred Judgements :-

NEW ZEALAND SHIPPING CO. LTD. VS. SOCIETE DES ATELIERS ET CHANTIERS DE FRANCE [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
CHANDNEE WIDYA VATI MADDEN VS. C L KATIAL [REFERRED TO]
ANDHRA SUGARS LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
OUSEPH VARGHESE VS. JOSEPH ALEY [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
ABDUL KHADER ROWTHER VS. P K SARA BAI [REFERRED TO]
SYED DASTAGIR VS. T R GOPALAKRISHNASETTY [REFERRED TO]
PUSHPARANI S SUNDARAM VS. PAULINE MANOMANI JAMES [REFERRED TO]
MOTILAL JAIN VS. RAMDASI DEVI [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
PUKHRAJ D JAIN VS. G GOPALAKRISHNA [REFERRED TO]
SIDDHESHWAR SAHAKARI SAKHAR KARKHANA LIMITED VS. COMMISSIONER OF INCOME TAX KOLHAPUR [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
GUNWANTBHAI MULCHAND SHAH VS. ANTON ELIS FAREL [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
AHMADASAHAB ABDUL MULLA VS. BIBIJAN [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
VINOD SINGH VS. PHUTORI DEVI [REFERRED TO]
GULZAR SINGH VS. HARBANS KAUR [REFERRED TO]

JUDGEMENT

(1.) The present suit has beeb filed by the plaintiff for specific performance of Agreement to sell date 20.11.1989 executed between the plaintiff and the defendants. The prayers sought in the present suit arwe as under:

(2.) The brief facts leading up to the filing of this suit are that the Plaintiff company was a lessee of property No. E-44/10 Okhla Industrial Area (Phase I), New Delhi - 110020 measuring approximately 501.67 square meters (hereinafter referred to as the =demised premises') and the Defendants were owners thereof, having purchased the demised premises at a bid. The lease deed dated 08.04.1986 between the parties was for a period of five years, initially renewable by the lessee for two successive periods of five years at an enhanced rate each time of 25% and thereafter on mutually agreeable terms.

(3.) The thrust of the plaint is that when the demised premises were bought the Defendants were Indian citizens but by virtue of staying abroad for very long, they both acquired the citizenship of the United States of America. At this juncture, the Defendants were directed by the Reserve Bank of India to dispose of the demised premises as the policy as it stood then did not allow foreign nationals of Indian origin to own/hold any commercial property for investment purposes like earning rental income etc.

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BOOTS PHARMACEUTICALS LTD Vs. RAJINDER MOHINDRA

Referred Judgements :-

JUDGEMENT

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