RADHA MADHAV DEVELOPERS Vs. VINOD KUMAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned Counsel for both the parties.

(3.) Being aggrieved by the said Order dtd. 27/06/2024, passed by learned 12th Joint Civil Judge Senior Division, Nagpur. The Petitioner is a partnership firm, registered under the provision of Indian Partnership Act, 1932. The Petitioner firm is represented through its authorised partner Mr. Rajesh Navranglal Agrawal, who is well aware of the facts and circumstances, which have culminated into filing of the suit bearing No. Spl. C. S. No. 1243/2022, which is a Suit for Cancellation of Agreement to Sale Dt. 18/1/2022. The Petitioner firm is engaged in the business of real estate and has developed a township named and styled as Vrindavan Township, consisting of various residential, commercial units as well as various amenities and facilities.