NIRAV DEEPAK MODI Vs. NAJOO BEHRAM BHIWANDIWALA

JUDGEMENT

(1.) The plaintiff has filed the above suit for specific performance of an oral agreement stated to have been entered into by the plaintiff with defendant No.1 in the beginning of April, 2002 pursuant to which the defendant No.1 made two declarations on 29 August, 2002 and 21 March 2003 and for other ancillary reliefs.

(2.) The plaintiff has taken out the above Notice of Motion for appointment of Court Receiver and the usual injunctions for protecting the suit property.

(3.) The plaintiff is admittedly the licensor of the defendant No.1. The license is created in the name of defendant No.2, the Company of the plaintiff in which he is a director, The license is in respect of two flats in the building known as "Nepean House" at Malabar Hill, Mumbai showing Defendant No.1 as the owner.