VIPUL INFRASTURCTURE SEVELOPERS LTD Vs. ROHIT KOCHHAR

JUDGEMENT

(1.) THESE appeals which involve similar issues are disposed of by this common judgment and order.

(2.) THE issue that arise for consideration in these appeals is as to whether or not the Delhi Court would have jurisdiction to entertain the suit instituted by the respondent. In paragraph 46 of the plaint it was stated thus:-

(3.) THE aforesaid suit was based on the alleged contract dated 16/20. 01. 2004 alleging that the commercial property measuring 10,747 sq. ft. (1998. 420 sq. mtrs.) on the second floor of the Fortune Global Hotel and commercial Complex, Gurgaon was sought to be conveyed. In para 8 of the plaint it was stated thus:-