EARTHZ URBAN SPACES PVT LTD Vs. RAVINDER MUNSHI

JUDGEMENT

(1.) Deficient court fee has been paid on behalf of the plaintiff.

(2.) The application stands disposed of.

(3.) The present suit has been instituted for specific performance of "Oral Agreement to Sell" entered into on 27/4/2021 and the Memorandum of Understanding ("MoU") dtd. 2/6/2021 in respect of the "suit property" bearing no. B-8, Pamposh Enclave, New Delhi-110048. The prayer in the suit is set out below: