REGENT COMPUTRONICS PVT. LTD.

P. Leelavathi (Smt.) Appellant

V/S

G. Ravi Respondents

Referred Judgements :-

YELLINA VENKATESWARA RAO V. BOLLINA VENKATA RAMANA [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]
DHANRAJ VS. SALESH [REFERRED TO]

(1.) Whether the plaintiff is entitled for the relief of specific performance of agreement of sale against the defendant as prayed for?

(2.) To what relief?

(3.) Whether the agreement was made on stamp paper dated 5-2-09 for extension of time till 31.12.09 is true valid and binding on the 1st defendant?