RAKHI KAMAL THAKUR Vs. REBUILT

JUDGEMENT

(1.) This Appeal is directed against an order dated 29 th April, 2023, passed by the learned Judge, City Civil Court, in Notice of Motion No. 1063 of 2017, in Suit No.984 of 2017, whereby the Notice of Motion taken out by the appellant/plaintiff seeking, inter alia, a mandatory direction to reserve one flat in a building being developed by the respondents-defendant Nos.2, 4 and 5 came to be rejected.

(2.) Background facts leading to this Appeal can be summerised in brief as under:-

(3.) Being aggrieved the plaintiff is in Appeal.