SHOBHIT SAH Vs. INDURANTA REALTORS

JUDGEMENT

(1.) Heard Ms. Shreya Gupta, learned counsel for petitioners.

(2.) The petitioners through the present petition under Article 227 of the Constitution of India have prayed for quashing of plaint of Original Suit No.557 of 2022.

(3.) The facts, in brief, are that plaintiff-respondent no.1 (for convenience referred to as 'respondent no.1') instituted a suit bearing Original Suit No.557 of 2022 against the petitioners, who are defendant nos.2, 3, 4 & 7 in suit (for convenience referred to as 'petitioners') stating therein that a registered partnership agreement was entered into between the respondent no.1, petitioners and respondent nos.2 to 4, who are defendant nos.1, 5 & 6 in the suit, (for convenience referred to as 'respondent nos.2 to 4). Under the partnership agreement, petitioners shall transfer the ownership of suit property to respondent no.1, and the respondent no.1 shall bear all expenses in developing the suit property. The details of the suit property have been stated at the foot of the plaint. Under the partnership agreement, multistory building, residential complex, commercial complex, multiplex complex, hotel/motel apartment club, etc. will be constructed and respondent no.1 was given possession of the suit property.