SHRI GORDHAN Vs. BOHATI

JUDGEMENT

(1.) Heard Sri Ashish Kumar Singh, learned counsel for the petitioners and Sri Chetan Chatarjee, learned counsel for the respondent nos.8 and 9 through video conferencing.

(2.) This petition has been filed under Article 227 of the Constitution of India by the defendants against the order dtd. 23/4/2019 passed in Original Suit No.48 of 1992 (Zile Singh Vs. Sanmukh and others) whereby the Court of Additional Civil Judge-I (Senior Division), Saharanpur has rejected the application of petitioners (Paper No. 26Ga), praying for rejection of written statement filed by respondent no.8 and 9 and the order dtd. 24/11/2021 passed by Additional District Judge, Court No.1, Saharanpur passed in Civil Revision No.60 of 2019 (Gordhan and others Vs. Zile Singh) confirming the order of trial Court dtd. 23/4/2019.

(3.) The suit has been instituted by the respondent nos.1 to 6 for specific performance of contract on the ground that one Sanmukh had entered into a registered agreement to sale dtd. 27/11/1991 with the respondent nos. 1 to 6 in respect of property in dispute.