CARNATION PROMOTERS PVT LTD Vs. SANGEETA SRIVASTAVA

JUDGEMENT

(1.) IA No. 6356/2005 is filed by the Plaintiff for an injunction under Order XXXIX Rules 1 and 2 of the CPC.

(2.) The Plaintiff claims to have entered into an oral agreement on 15th September, 2004 for the purchase of agricultural land admeasuring 44 bighas 10 biswas comprised in Khasra 7/21 (5-09), 22 (4-16), 23 (4-16), 24 (4-16), 25 (4- 06), 18/4 (4-16), 5 (4-05), 6/2 (3-02), 7/1 (2-08), 19/1 (4-16), 45/1-3/1 (1-0) situated in village Samalkha Tehsil, Vasant Vihar, New Delhi (hereinafter referred to as suit land).

(3.) According to the Plaintiff, the oral agreement was for purchase of the suit land for a sum of Rs.27 crores and it was entered into between the Plaintiff and Defendant No.1, the owner of the land who was represented by her attorney Defendant No.2. It is not stated in the plaint who negotiated the agreement on behalf of the Plaintiff even though it is a private limited company.