RAMESH CHAND AGGARWAL Vs. MCD

JUDGEMENT

(1.) ISSUE notice.

(2.) SH . Rahul Kumar, Sh. Rahul Gupta, Ms. Rani Chhabra and Sh. B.L. Chawla, Advocates accept notice on behalf of the respondents. Learned counsel agree that the matter can be disposed of finally.

(3.) DURING the course of the submissions made on behalf of the parties by the learned counsel, it was highlighted that various aspects, such as the plaintiffs' possession in respect of the suit land had been examined on earlier occasions by the Court, and that based on the materials on record, issues were struck on 05.09.2005. During the course of hearing, learned counsel for the society had sought to emphasize that the suit no longer served any purpose and sought to rely on the recitals of the two sale deeds executed in October, 1965 by the society in favor of the plaintiffs' predecessor-in-title.