PRIME TIME INDIA Vs. SOMNATH VIJ

JUDGEMENT

(1.) The present application has been filed by the Applicant/ Plaintiff under Order XIV Rule 5 read with Sec. 151 of Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") inter-alia seeking the following reliefs:

(2.) The captioned suit has been filed on behalf of the plaintiff seeking specific performance of agreement dtd. 24/12/2003.

(3.) In the present suit the following issues were framed by the predecessor bench of this Court on 15/9/2017:-