RAJENDER GAUTAM Vs. SHIV SHANKAR SINGHAL

JUDGEMENT

(1.) AT the outset, counsel for the plaintiff hands over an amended memo of parties and states that he may be permitted to delete Mr. Vijay who is arrayed as defendant No.3 in CS(OS)No.2461/2014 and as defendant No.1 in CS(OS) 1529/2011, from the array of defendants.

(2.) LEAVE as prayed for is granted. Amended memo of parties is taken on record.

(3.) MR . Chadha, learned Senior Advocate appearing for the defendants states that Mr. Vijay, impleaded as defendant No.3 in CS(OS)No.2461/2014 and as defendant No.1 in CS(OS)No.1529/2011 has filed a written statement in CS(OS)No.1529/2011, wherein he has stated that he will not deal with the subject land in any manner for the reason that he had transferred the same in favour of the plaintiff, vide Agreement to Sell dated 8.7.1997.