DHANANJAY RATHI Vs. GREEN ACRE FARMS PVT. LTD.

JUDGEMENT

(1.) The appellants, who were the defendants before the Trial Court, seek to impugn order dtd. 6/10/2025, whereby their application filed under Order XXXIX Rule 4 read with Sec. 151 of the Code of Civil Procedure, 1908, was dismissed. The impugned order has been passed in the context of a suit filed by the respondents/plaintiffs seeking specific performance of an agreement/MOU dtd. 9/4/2021, along with reliefs of perpetual and mandatory injunction.

(2.) For the sake of convenience, the appellants are hereinafter referred to as the ,,Defendants and respondents as ,,Plaintiffs.

(3.) In the suit, the Plaintiffs have alleged to have entered into an agreement dtd. 9/4/2021 ("the Agreement"), with the late Mr. Deepak Rathi, who is stated to be the predecessor-in-interest of the defendants. It is their case that Mr. Deepak Rathi is the father of defendant nos. 1, 2, and husband of defendant no.3, and the predecessor-in-interest of the remaining defendants.