SAMIR N BHOJWANI Vs. SUNSHINE PROJECTS PVT LTD

JUDGEMENT

(1.) The suit is for specific performance of the agreement between the Plaintiff and Defendant No. 2 dated 10.11.2003 and for the alternate relief of the return of the amount of consideration paid by the Plaintiff thereunder with interest thereon aggregating to Rs. 4.19 Crores and for damages of Rs. 46 Crores.

(2.) The Notice of Motion is for the appointment of Court Receiver and the usual injunctions.

(3.) The Plaintiff and Defendant No. 2 initially entered into a Memorandum of Understanding (MOU) on 21.10.2002 followed by the agreement for development on 10.11.2003, Defendant No. 2 being the owner of the suit property and the Plaintiff obtaining the right to develop it.