NIRMALA MODI Vs. BDR BUILDER DEVELOPERS PVT LTD

JUDGEMENT

(1.) The hearing has been conducted through hybrid mode (physical and virtual hearing).

(2.) The court is assured by the learned counsel for Mr. Rajesh Gupta that the said documents have not been and will not be used for creating any third party rights.

(3.) The issue of safekeeping of the said documents till the registration of the Sale Deed is raised by Dinesh Gupta. It is agreed between them that the same is to be deposited with a third person. At their request, Ms. Zeb Hasan, Advocate (Enrolment No. D/4073/2020 and Mob. No. 8707731221) is appointed as Local Commissioner to keep the original documents till such time that the sale deed is registered, whereupon the aforesaid documents will be cancelled by Mr. Dinesh Gupta across each sheet and handed back to the appellant. The said documents shall be handed-over to the Local Commissioner by 12/5/2023 for safekeeping. The Local Commissioner's fees is fixed at Rs.60,000.00 which shall be shared equally by R-1 & R-2.