ISHWAR DAYAL KANSAL Vs. MOTION PICTURES ASSOCIATION

JUDGEMENT

(1.) THIS is a suit for specific performance, declaration and permanent and mandatory injunction filed by the plaintiff against the defendant. The issues in the matter were framed vide order dated 28th April, 2014. Vide the same order it was also directed that issues No. 1 and 2 be treated as preliminary issues.

(2.) SUBMISSIONS have been made by both the sides on issue No. 2 which is "whether the suit claim is within time -

(3.) SUBSEQUENTLY , an application seeking permission to transfer the suit property to the plaintiff was made to the Income Tax Department. The Income Tax Department issued a No Objection certificate on 8th May, 2000 in respect thereto. Thereafter on various occasions, meetings took place between the parties and correspondences were exchanged.