WEALTH ESTATE PVT LTD Vs. K CHANDRA

JUDGEMENT

(1.) Before dealing with the applications, the background events may be noted.

(2.) The present suit has been filed by Wealth Estate Pvt. Ltd. ('WEPL') against K. Chandra (Defendant No. 1) and Madras Finvest Pvt. Ltd. (Defendant No. 2) for recovery of vacant possession of the property at A- 32, Diplomatic Enclave Extension, Co-operative Housing Building Society Limited, Westend Colony, New Delhi (hereafter referred to as 'the suit property') from Defendant No. 2.

(3.) An Agreement to Sell was executed on 10th September 2009 between Defendant No.2 and SICPA India Private Limited ('SICPA') whereby Defendant No. 2 agreed to sell to SICPA the suit property for a total consideration of Rs. 55 crores.