PODDAR PROJECTS LIMITED Vs. ECONOMIC TRANSPORT ORGANIZATION LTD.

JUDGEMENT

(1.) The plaintiffs have filed the instant application for a direction to draw and complete the decree for eviction against the defendant as per the claim made by the plaintiff.

(2.) The plaintiffs have filed the suit against the defendant praying for following reliefs :

(3.) After filing of the suit, the plaintiffs have filed an application being G.A. No. 2883 of 2013 under Chapter XIIIA of the Original Side Rule of this Court seeking summary eviction of the defendant upon expiry of the notice period. The application filed by the plaintiffs was duly contested by the defendant and this court had disposed of G.A. No. 2883 of 2013 by an order dt. 28/2/2017 by passing the following order :