KISHORE MOTIANI Vs. OM PRAKASH AND SONS

JUDGEMENT

(1.) This order will dispose of the application application filed by defendant Nos.1 and 3, under Order 47 Rule 1 read with Section 151 CPC, for seeking review of Order dated 8.5.2001 passed in IA No.11166/2000.

(2.) The plaintiff in the suit has prayed for grant of a decree for specific performance the Agreement to Sell dated 4.4.97, requiring the defendants to convey property bearing No.B-96, Mayapuri, Phase-II, New Delhi, along with entire built up area of the property.

(3.) On 24.10.2000, plaintiff moved an application (IA No.11166/2000) under Order 6 Rule 17 read with 151 CPC for amendment of the plaint. By order dated 30.10.2000 application was allowed by Hon'ble Mr. Justice VikramajitSen, holding: