REGENT COMPUTRONICS PVT. LTD.

Shikha Misra Appellant

V/S

S. KRISHNAMURTHY Respondents

Referred Judgements :-

MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
HIGH WAY FARMS VS. CHINTA RAM [REFERRED TO]
RAJKISHOR MOHANTY VS. BANABEHARI PATNAIK [REFERRED TO]
SATYA JAIN D THR. LRS VS. ANIS AHMED RUSHDIE D TR.LRS [REFERRED TO]

JUDGEMENT

(1.) The following issues No.(ii) and (iii), of the issues framed on 27th March, 2014 in this suit for specific performance of an Agreement of Sale of immovable property and for permanent injunction restraining the defendant from selling, assigning or mortgaging or creating any third party rights in the property agreed to be sold, and ordered to be treated as preliminary issues are for adjudication:-

(2.) The counsels for the parties have been heard.

(3.) The two plaintiffs i.e. the plaintiff no.1 and her husband Mr. Santosh Misra have instituted this suit, pleading:-

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SHIKHA MISRA Vs. S. KRISHNAMURTHY

Referred Judgements :-

JUDGEMENT

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