MOHD ARIF Vs. DND BUILDCON

JUDGEMENT

(1.) PRESENT suit has been filed for specific performance, damages, mandatory and permanent injunction.

(2.) ON 26th September, 2014, this Court granted an ex parte ad interim injunction order restraining the defendants from selling, alienating, transferring or parting with possession of suit property i.e. second floor of the property bearing No.D -225, Anand Vihar, Delhi -110092.

(3.) TODAY , Mr. R.M. Sinha, learned counsel for defendants No.5 and 6 presses for vacation of stay. He states that though the defendants No.3, 4, 6, 7 and 8 had entered into a Collaboration Agreement dated 12th July, 2012 with defendants No.1 and 2 with regard to construction of suit property i.e. second floor of Plot No.D -225, Anand Vihar, Delhi -110092 and had given liberty to defendants No.1 and 2 to get his second floor transferred in their names, yet the said Agreement confers no right, title and interest in favour of the defendants No.1 and 2.