SHIVALIK INFRAPROMOTERS PVT LTD Vs. NARENDRA SETHI

JUDGEMENT

(1.) Present suit has been filed for recovery of Rs.47,08,590/- along with pendente lite interest @ 18% per annum.

(2.) The relevant facts of the present case are that plaintiff is a company registered under the Companies Act, 1956 and engaged in the business of construction and infrastructure development. In the plaint, it is stated that while the plaintiff is principally focused in providing and developing world class infrastructure in Education Sector, defendant is a land aggregator.

(3.) It is also stated in the plaint that in 2008, plaintiff formulated a plan to construct and establish number of educational institutions at Dehradun offering courses in Nursing, Medical, Technical etc. For this purpose, plaintiff wanted to acquire twelve acres of land around Dehradun.