GREENLAM INDUSTRIES LIMITED Vs. SDB INFRASTRUCTURES PVT LTD

JUDGEMENT

(1.) This is an application filed by the defendant no. 1 under Order VII Rule 11 CPC seeking rejection of the plaint as being barred by law.

(2.) At the very outset it may be noted that the plaintiff has approached this Court seeking specific performance of the agreement dtd. 16/3/2005 and a consequential direction to the defendants to register the suit property in its name. After summons were issued on 12/7/2022, the defendants filed their written statements and issues were framed on 1/3/2023. It is thereafter that the present application seeking rejection of the plaint has been filed.

(3.) Before dealing with the rival submissions of the parties, the brief factual matrix as necessary for the adjudication of the present application may be noted.