PINKY N HOTCHANDANI Vs. DAYA BUILDERS

JUDGEMENT

(1.) THIS Notice of Motion is taken out by the plaintiff praying for appointment of the Court Receiver and for injunction during the pendency of the suit.

(2.) THE suit is filed for specific performance of the agreement entered into under letter of allotment dated 7-5-1989 and 27-5-1989 and revised on 27-3-1990, in respect of Flat No. 2, B-Wing, Daya Sarita, Gokuldham, Malad (East), Bombay 400 063.

(3.) THE defendant No. 1 is a firm of developers and builders. Defendant Nos. 2 to 6 are partners thereof. Defendant Nos. 7 to 10 are owners of the plot of land on which the building Daya Sarita was to be built.