VIBHA MEHTA Vs. HOTEL MARINA

JUDGEMENT

(1.) By this judgment, I propose to dispose of two applications being IA No.4079/2006 and IA No.5215/2006, both filed by Defendant No.8.

(2.) In IA No.4079/2006, the prayer is for this Court to intervene in the matter and direct the Plaintiff to execute the documents that have been annexed to the application. In IA No.5215/2006, the prayer is to permit Defendant No.8 to deposit in this Court the draft of Rs.2 crores bearing No. 363488 dated 20th March, 2006 drawn on Oriental Bank of Commerce, Connaught Circus, New Delhi or in the alternative to permit Defendant No.8 to deposit the amount in the name of the Registrar General of this Court.

(3.) These two applications have come to be filed in rather unfortunate circumstances.