RAVI AGARWAL Vs. USHA KUMAR & ORS

JUDGEMENT

(1.) On 18th Dec., 2018, the following order was passed in IA No.250/2017 of defendant nos. 1 to 3 under Order VII Rule 11 of the Code of Civil Procedure, 1908(CPC) in this suit:

(2.) The counsel for the defendant nos. 1 to 3 states that he is agreeable to disposal of the suit as proposed in para 18 of the order dated 18th Dec., 2018.

(3.) The counsel for plaintiff states that, as observed in paragraph 13 of the order dated 18th Dec., 2018, Benami law does not come into play because it is the case of the plaintiff that property no.105/B-74 B in Sector 153, Noida, UP which was bought by defendant no.3 from the sale of assets of A.R. Electronics Pvt. Ltd., forms the estate of the common predecessor.