KUSHAL INFRAPROJECTS INDUSTRIES (INDIA) LIMITED Vs. RAM KARAN

JUDGEMENT

(1.) I.A. 6466/2013 (by the plaintiff u/O I R 10(2) r/w O VI R 17 CPC)

(2.) Despite the fact that an advance copy of the application was served on the defendants and counsel for the defendants had entered appearance and sought time to file a reply to the application, no reply has been filed till date. Nor has the counsel for the defendants been appearing in the case for some time.

(3.) The plaintiff has instituted the accompanying suit praying inter alia for a decree of specific performance of an Agreement to Sell dated 12.11.2009, against the defendants No.1 to 3 in respect of a tract of agricultural land measuring 2 Bighas, 6 Biswas, comprised in Khasra No.100/8 min., situated in village Pooth Khurd, Tehsil Alipur, Delhi.