MOHD ARIF Vs. DND BUILDCON & ORS

JUDGEMENT

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

(2.) On 29th August, 2014, this Court granted an ex parte ad interim injunction order restraining the defendants from selling, alienating, transferring or parting with possession of the suit property i.e. second floor of property bearing No.17, Shyam Enclave, Delhi-110092.

(3.) Today, Mr. Dinesh K. Gupta, learned counsel for defendant No.3 presses his I.A. 19992/2014 for vacation of stay. He states that though the defendant No.3 had entered into a Collaboration Agreement dated 6th May, 2012 with defendants No.1 and 2 with regard to construction of suit property No.17, Shyam Enclave, 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.