DIMPLE CHOPRA Vs. VISHAL SWARA

JUDGEMENT

(1.) This order will dispose of two applications being IA No. 635/2003 filed by defendant No.3 and IA No.1125/03 filed by defendant No.2.

(2.) Both these applications have been filed under Order 39 Rule 4 CPC.

(3.) The case of defendant No.3 is that the said defendant is a bona fide purchaser for consideration of the property in question being B-53, Sushant Lok-I, Gurgaon, Haryana measuring 400 sq. yds. in terms of a registered sale deed dated 9.4.2002.