MOHINDER RIJHWANI Vs. HIRANANDANI CONSTRUCTION PVT. LTD.

JUDGEMENT

(1.) These two Appeals are by, respectively, original Defendant No. 4 and original Defendant No. 3 to the suit fled by the present 1st Respondent. Both Appeals are directed against an order dated 13th March 2019 of the learned Single Judge. We will refer to the parties as arrayed in the suit for convenience. The sole Plaintif is one Hiranandani Constructions Private Limited. Defendant No. 3 is shown as two persons, Veena Hinduja and Haresh R Hinduja. Defendant No. 4 is shown as three persons, Mohinder Rijhwani, Prakash H Rijhwani and Prem H Rijhwani. Defendant No. 5 is M/s. Maitri Park Cooperative Housing Society. Veena Hinduja and Haresh R Hinduja are the Appellants in Appeal (L) No. 143 of 2019 and the three Rijhwanis are the Appellants in Appeal (L) No. 142 of 2019.

(2.) The suit itself was for the following reliefs:

(3.) Hiranandani Constructions fled Notice of Motion No. 595 of 2017 seeking following reliefs: