TATVADARSHI BANDHU PVT. LTD. Vs. OMAXE LIMITED

JUDGEMENT

(1.) We shall be referring to the parties as 'Omaxe' and 'Tatvadarshi'.

(2.) On August 04, 2004 a collaboration agreement was entered into between Omaxe and Tatvadarshi. The next day, on August 05, 2004 an addendum was executed.

(3.) In the agreement and the addendum, Tatvadarshi was referred to as the owner. Omaxe was referred to as the developer.