JOGINDER TULI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Article 226 read with Sec. 482 Cr.P.C. with the following prayer:

(2.) It is the case of the petitioner that he entered into an Agreement to Sell with one Ravinder Kumar Chugh R/o B-43, Greater Kailash-I, New Delhi-110048 (now deceased) on 5/7/1995 for purchase of one shop bearing No.32 admeasuring 145 sq. ft. on the ground floor of building for thesumofRs.7,20,000.00.

(3.) It is stated that the possession of the said property was not handed over to him because the family of Ravinder Kumar Chugh (since deceased) had entered into a collaboration agreement with a builder named M/s Rock Contractors Private Limited and that the said Rock Contractors Private Limited did not construct the said premises.