REGENT COMPUTRONICS PVT. LTD.

A. RAMADAS RAO Appellant

V/S

J.P. BUILDERS Respondents

Referred Judgements :-

RAMA SHANKAR V. GHULAM HUSSAIN [RELIED ON]
RAGHUNATH RAI V. JAGESHWAR PRAASHAD SHARMA [RELIED ON]
TIRUMALACHETTI RAJARAM VS. TIRUMALACHETTI RADHAKRISHNAYYA CHETTY [FOLLOWED ON]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [FOLLOWED ON]
JUGRAJ SINGH VS. JASWANT SINGH [FOLLOWED ON]
KALI PRASAD SINGH VS. RAM PRASAD SINGH [FOLLOWED ON]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
HOSHIAM SHAVAKSHA DOLIKUKA VS. THRITY HOSHIE DOLIKUKA [FOLLOWED ON]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [FOLLOWED ON]
U P FINANCIAL CORPORATION VS. NAINI OXYGEN AND ACETYLENE GAS LIMITED [FOLLOWED ON]
LAL CHAND VS. VIIITH ADDITIONAL DISTRICT JUDGE [RELIED ON]
A C ARULAPPAN VS. AHALYA NAIK [FOLLOWED ON]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [RELIED ON]
SHEIK RAFI VS. STATE OF ANDHRA PRADESH [FOLLOWED ON]
N KANNADASAN VS. AJOY KHOSE [RELIED ON]
MOTOR AND GENERAL FINANCE LIMITED VS. S DURAILINGAM ALSO KNOWN AS SDURAISINGAM [RELIED ON]

JUDGEMENT

(1.) Being aggrieved by the declining of mandatory injunction and also declining cost of Rs. 47,31,931.50ps, the Plaintiff in O.S. No. 336 of 2006 has preferred A.S. No. 708 of 2008.

(2.) Alleging that agreement of sale is a contingent contract and being aggrieved by grant of decree for specific performance and directing them to execute the sale deed subject to mortgage, Defendants in O.S. No. 336 of 2006 have filed A.S. No. 946 of 2009 seeking a direction forbearing the Bank from bringing the schedule property, subject matter of the decree in O.S. No. 336 of 2006 from bringing it in public auction by Indian Bank - 3rd Defendant in O.S. No. 336 of 2006.

(3.) The Plaintiff has filed W.P. No. 23405 of 2009 for issuance of writ of mandamus forbearing the Respondents from bringing the petition scheduled property and forming the subject matter of the decree in O.S. No. 336 of 2006 on the file of the Principal District Judge, Chenglepet to auction and for a direction to the 2nd Respondent to accept the payment of Rs. 4,80,48,000 being the remaining sale consideration as per the decree made in O.S. No. 336 of 2005 dated 30.04.2008 and for other reliefs.

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A RAMADAS RAO Vs. J P BUILDERS

Referred Judgements :-

JUDGEMENT

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