ROMI GARG Vs. LALIT MODI

JUDGEMENT

(1.) Oa 42/2019

(2.) The case of the appellant(applicant) is that the plaintiff herein has filed a suit for Specific Performance against the defendant seeking specific performance of Agreement dated 14.7.2016 regarding Plot No. 32, Paschimi Marg, Vasant Vihar, New Delhi. It is stated that prior to this agreement there was an earlier Agreement to Sell dated 9.7.2012 which has been modified on 14.7.2016.

(3.) The applicant also had entered into an Agreement to Sell dated 24.6.2014 with the defendant regarding the same property and had paid a sum of Rs.34 crores to the defendant for purchase of the said property. Pursuant to the said agreement with the defendant on payments received by the defendant, the said defendant on 10.2.2016 had executed registered GPA and Will in favour of the applicant. An Agreement to Sell was also executed. Apart from the Agreement to Sell a public notice was also issued.