KISHAN LAL Vs. DSIDC

JUDGEMENT

(1.) The present order disposes of IA No. 4574/2006. Plaintiff seeks an injunction, pending disposal of the suit, restraining DSIDC from allotting shed No. A-13, DSIDC Industrial Area Complex, Rohtak Road, Nangloi, New Delhi to defendant No. 2.

(2.) Case pleaded by the plaintiff is that in January 2004, DSIDC invited tenders for sale of the shed in question fixing reserve price of Rs. 43.5 lacs. Plaintiff made, an offer by filling up the tender and agreed to purchase the shed for Rs. 55.01 lacs. As required by the terms of the notice inviting tender, earnest money of Rs. 1 lac was deposited along with the offer.

(3.) But, before he submitted the tender, plaintiff states that in the office of DSIDC, he met Anil Arora, husband of defendant No. 2 who persuaded plaintiff to join his wife as a co-applicant. Therefore, plaintiff included name of defendant No. 2 as a co-applicant.