ANIRUDH KUMAR Vs. JAGAT NARAIN & SONS HUF

JUDGEMENT

(1.) The suit is filed by the plaintiff for specific performance against the defendant for sale of the property bearing no. 1193, Chah Rahat Jama Masjid, Delhi-110006 (herein after referred to as the "suit property"). Other connected reliefs are also sought.

(2.) This court issued notice to the defendants by order dated 21.04.2017. Thereafter, learned counsels for the defendants entered appearance. This court on 27.11.2017 noted the submissions of the learned counsel for defendant no. 3 and 3a and directed deletion of defendant no. 1, 2a, 2b and 3 to 6 as parties to the present suit. Therefore, this suit now is only against defendant no. 2, namely, Smt. Lata Mehra.

(3.) None appeared on behalf of the defendant no. 2 nor any written statement was filed. Defendant no. 2 (herein after referred to as the "defendant") was proceeded ex-parte by this court on 14.01.2019.