(1.) This MCC has been filed by the applicant under Order 9 Rule 13 and Ss. 151 and 152 of the Code of Civil Procedure asking relief therein to set aside the order passed on 22/6/2018 in Review Petition No. 913/2018 and the decree drawn in pursuance to the order dtd. 22/6/2018 be also set aside.
(2.) The facts adumbrated in nutshell are that non-applicant Nos. 1 and 2 entered into an agreement on 24/12/2013 to sell the land belonging to Kh. No. 244, 240/2, 243/1 and 244/1situated at Patwari Halka No. 11 of Village Jharkhera, Tehsil and District Sehore, total area measuring 11.20 acres. The non-applicant No. 3, on the basis of power of attorney of non-applicant No. 2 (Smt. Jyoti Goyal) executed the sale deed for sale of 3.25 acres of land on 15/7/2014 in favour of non-applicant No.1.
(3.) A civil suit was filed by non-applicant No.1 for specific performance of agreement entered into between the parties and after filing the civil suit, on the basis of an application for amendment, the nomenclature of the plaintiff was changed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN