RAJ RATTAN SAMDARIA Vs. BALWANT SINGH AND ANR.

JUDGEMENT

(1.) THE plaintiff seeks, (i) specific performance of an Agreement dated 7th April, 2004 by the defendant no. 1 for sale/transfer of property bearing No. 157, Gali No. 4, Bhagat Singh Market near Gole Market, New Delhi; and, (ii) a direction to the defendants to pay appropriate compensation for illegally and unauthorizedly delaying the transfer, pleading: -

(2.) SUMMONS of the aforesaid were issued and vide ex parte ad interim order dated 19th December, 2005, the defendants restrained from transferring, selling, alienating, parting with possession of or creating third party interest in the shop aforesaid.

(3.) THE plaintiff again did not take steps for service of the defendant no. 2, requiring further orders dated 30th July, 2007, 24th October, 2007, 11th January, 2008 and 5th February, 2008 for the plaintiff to serve the defendant no. 2.