REGENT COMPUTRONICS PVT. LTD.

Ansal Properties And Industries Pvt Ltd Appellant

V/S

Ratnu Respondents

Referred Judgements :-

MODULA INDIA VS. KAMAKSHYA SINGH DEO [REFERRED TO]
S V R MUDALIAR OTHERS VS. RAJABU F BUHARI MRS [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
KUMAR DHIRENDRA MULLICK VS. TIVOLI PARK APARTMENTS P LTD [REFERRED TO]
UDAY SHANKAR TRIYAR VS. RAM KALEWAR PRASAD SINGH [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
GRAFITEK INTERNATIONAL VS. K K KAURA [REFERRED TO]
KISHAN LAL CHHABRA VS. ANIL ARORA [REFERRED TO]
KULBHUSHAN SETH VS. SEEMA SETH [REFERRED TO]

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 24th November, 2001 (of the Court of Additional District Judge (ADJ), Delhi in Suit No.278/1993) of dismissal of the suit for specific performance of an Agreement of Sale of immovable property filed by the appellant and the respondent No.3 Sh. N.K. Jain.

(2.) The suit was filed on 11th March, 1983, pleading:

(3.) Vide interim order dated 14th March, 1983 in the aforesaid suit, the respondents/defendants No.1 & 2 were restrained from alienating, encumbering or parting with possession of the land. The said order was confirmed on 14th September, 1984.

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ANSAL PROPERTIES AND INDUSTRIES PVT LTD Vs. RATNU

Referred Judgements :-

JUDGEMENT

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