REGENT COMPUTRONICS PVT. LTD.

DEEPAK ANSAL AND SONS HUF Appellant

V/S

ANSAL PROPERTIES AND INDUSTRIES LIMITED Respondents

Referred Judgements :-

ALLEN V. FLOOD [REFERRED TO]
EARL OF HALSBURY,LC SAID IN QUINN V. LEATHEM [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD AND ANR. V. N.R.VAIRAMANI AND ANR. [REFERRED TO]
MOHAMMAD ASKARI VS. NISAR HUSAIN AND OTHERS [REFERRED TO]
SHAMJIBHAI VS. JAGOO HEMCHAND AND OTHERS [REFERRED TO]
KOLLIPARA SRIRAMULU DEAD VS. T ASWATHA NARAYANA DEAD [REFERRED TO]
JAGAD BANDHU CHATTERJEE VS. NILIMA RANI [REFERRED TO]
AMRISH KILACH VS. INDIAN COMMERCIAL CO [REFERRED TO]
INDUSTRIAL CREDIT AND INVESTMENT CORPORATION OF INDIA LIMITED VS. KARNATAKA BALL BEARINGS CORPN LIMITED [REFERRED TO]
JIWAN DAS VS. NARAIN DAS [REFERRED TO]
VIJAY SRIVASTAVA VS. MIRAHUL ENTERPRISES [REFERRED TO]
RAJESHWAR NATH GUPTA VS. ADMINISTRATOR GENERAL [REFERRED TO]
BAIJ NATH VS. ANSAL AND SAIGAL PROPERTIES PRIVATE LIMITED [REFERRED TO]
HARI MOHAN SHARMA VS. CSR POULTRY RESEARCH AND BREEDING FARM [REFERRED TO]
RAVI KUMAR VS. MISHA VADHERA [REFERRED TO]
ESSEX FARMS PVT LIMITED VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ASHOK RAI VS. KAILASH NATH AND ASSOCIATES [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. HARI CHAND SACHDEVA [REFERRED TO]
INDIAN CABLE CO LTD VS. SUMITRA CHAKRABORTY [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
H G KRISHNA REDDY AND CO VS. M M THIMMAIAH [REFERRED TO]
PURSHOTTAM VISINDAS RAHEJA VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
SYED KHUWAJA SYED AHMED VS. MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) This order will dispose of plaintiff's applications under Order 39 Rule 1 and 2 and another application under Order XL Rule 1 read with Order XXXIX Rules 1 and 2 and Section 151 of the Code of Civil Procedure and the application of the Defendant no.2 under order VII Rule 11 and in the alternative under order 1 rle 10 of the Code of Civil Procedure.

(2.) The plaintiff has filed a suit for specific performance in respect of Flat No.GF-28, B-148, Statesman House, Barakhamba Road, New Delhi besides a suit for declaration and permanent injunction and for recovery of damages/mesne profits against the defendants. Plaintiff is the HUF, whose karta is Shri Deepak Ansal. The Plaintiff contended that Shri Sushil Ansal, Gopal Ansal and Shri Deepak Ansal are brothers. They, Ansal brothers, were jointly in the management and control of Ansal Group of Companies including Ansal Properties and Industries Limited, defendant No.1, and he held majority share with his brother, Shri Gopal Ansal.

(3.) A family settlement was arrived at among the brothers with the object of giving separate ownership, management and control of companies to each brother and consequently, plaintiff transferred all his shares in Ansal Properties and Industries Limited to Shri Sushil Ansal, defendant No.2 and his nominee.

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DEEPAK ANSAL Vs. ANSAL PROPERTIES AND INDUSTRIES LIMITED

Referred Judgements :-

JUDGEMENT

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