KUNAL OMKARA DEVELOPERS Vs. RAJKUMAR SHANKARRAO BHISE

JUDGEMENT

(1.) There is a suit for specific performance of redevelopment agreement and for other reliefs. Originally, it was filed by an unregistered partnership firm Plaintiff No.1 (hereinafter referred to as subsequent entity) later on as per order passed on 21/2/2023 in Interim Application (L) No.25267 of 2022 Plaintiff No.2 was joined. There are few amendments carried out in the plaint.

(2.) Pending suit, Interim Application (L) No.16670 of 2022 is filed by original Plaintiff seeking interim reliefs. They are as follows :-

(3.) Defendant Nos.1 and 4 have contested the Interim Application. Separately they have prayed for rejection of plaint vide Interim Application (L) No.11999 of 2023 on following grounds:-