RAJESH KUMAR SINGH Vs. AMAR SINHA

JUDGEMENT

(1.) Petitioner impugns order dated 03.04.2018 whereby the application of the petitioner seeking review of the order dated 13.09.2017, whereby the right of the petitioner to lead defence evidence was closed, was dismissed.

(2.) Petitioner had filed a suit for specific performance against the respondent seeking specific performance of an alleged agreement to sell. Petitioner claimed to be in possession pursuant to the agreement to sell.

(3.) Respondent filed his written statements as also counter claim denying the agreement to sell as also seeking possession and damages from the petitioner.