HOTEL HANS PRIVATE LIMITED Vs. EMPIRE BUILDERS

JUDGEMENT

(1.) OMP has been filed by the petitioner against the three respondents for the following reliefs:

(2.) Learned counsel for the petitioner Mr. H.L. Tikku submitted that the petitioner had paid a sum of Rs. 2.45 crores to the respondents for the purpose of purchasing the property and putting up the cottages in Mussourie and the entire money given by the petitioner was utilised by Mr. Naresh Khattar and memorandum of understanding was executed and the terms of memorandum of understanding were not adhered to by Mr. Naresh Khattar. According to Mr. Tikku, the parties contemplated putting up about 50 cottages out of that 13 cottages are complete and ready for occupation by tourists. With reference to the other some more constructions or improvement have to be made and that could be done without any difficulty.

(3.) The learned counsel Mr. Tikku submitted that the petitioner is willing to take 50% of the cottages ready and also 50% of the cottages incomplete and the petitioner will operate in its own way pending disposal of the two matters.