SANJEEV NARANG Vs. PRISM BUILDCON PRIVATE LIMITED

JUDGEMENT

(1.) IA No. 1476/2008 (Exemption)Allowed subject to all just exceptions. CS (OS) No. 220/2008

(2.) A perusal of the relief claimed by the Plaintiff shows that plaintiff has not asked for possession of the suit property and has only asked for specific performance in the sense that direction be given to the Defendant to execute the Conveyance Deed in respect of the property in question in favour of the Plaintiff. The suit prima facia is maintainable before this Court. Let the plaint be registered as suit.

(3.) SUMMONS of the suit be sent to the Defendant by ordinary process, registered A. D. post as well as through approved courier returnable for 2nd april, 2008.