JASWIN ARORA Vs. HARMEET SINGH SOOD & ORS

JUDGEMENT

(1.) O.A. 8/2018

(2.) The background of the present dispute is that the Plaintiff claims to have entered into an agreement to sell in respect of the basement (front and rear portion), ground floor and terrace, along with proportionate rights in the land in property bearing no.D-16, Greater Kailash Enclave-I, New Delhi (hereinafter, the 'suit property') with Defendants No.1 and On 30th April, 2014, Defendant No.4 entered into an agreement to sell in respect of some part of the suit property, with Defendants No. 1 and A suit came to be filed on 26th September, 2014 and was listed before this Court on 1st October, 2014. On 9th October, 2014 this Court had granted an interim order in the following terms:

(3.) On 23rd November, 2015, the following order was passed: