PELIKAN ESTATES PVT LTD Vs. KAMAL PAL SINGH

JUDGEMENT

(1.) A CHALLAN HAS BEEN FILED SHOWING THAT A SUM OF RS.8,72,565/- HAS BEEN DEPOSITED IN THE TREASURY. COUNSEL FOR THE PETITIONER UNDERTAKES THAT COURT FEES SHALL BE AFFIXED ON THE PLAINT WITHIN SEVEN DAYS.

(2.) THE APPLICATION STANDS DISPOSED OF IN THESE TERMS. IA NO.5341/2004

(3.) THIS ACTION FOR SPECIFIC PERFORMANCE RELATES TO PROPERTY BEARING MUNICIPAL NO.18, HAILEY ROAD, NEW DELHI. THE PLAINTIFF ASSERTS THAT AFTER NEGOTIATIONS BETWEEN THE PARTIES, AN ORAL AGREEMENT HAD BEEN ARRIVED AT BETWEEN THEM ON 28.7.2004. THESE AVERMENTS ARE TO BE FOUND IN PARAGRAPH 5 OF THE PLAINT WHICH READ AS FOLLOWS: