SUNIL CHOPRA Vs. ZAMIL NEW DELHI INFRASTRUCTURE

JUDGEMENT

(1.) BY this order, I shall dispose of three applications being I.A. No.3331/2009 filed by the plaintiffs under Order 39 Rules 1 & 2 of Code of Civil Procedure, 1908, I.A. No.6237/2009 filed by the defendant under Order 39 Rule 4 CPC seeking vacation of the ad interim injunction order dated 13th March, 2009 and I.A. No.6232/2009 filed by the defendant under Order 7 Rule 11 CPC for rejection of the plaint.

(2.) BRIEF facts are that the plaintiffs have filed the present suit for mandatory injunction praying that a decree be passed against the defendant with a direction to register the Lease Deed dated 5th September, 2008 in terms of the covenants contained in the Letter of Intent dated 21st August, 2008.

(3.) AFTER issuing the Letter of Intent as aforesaid, the defendant paid two months rent i.e. Rs. 6,90,684/- in favour of the plaintiffs which was adjusted towards the security deposit. The exit clause provided three months notice after the expiry of 24 months locking period from the effective period i.e. 1st October, 2008.