ROBIN GUPTA Vs. STRATFORD EDUCATIONAL MANAGEMENT PRIVATE LIMITED

JUDGEMENT

(1.) The review of the judgment passed by the Court on 23/12/2020, has been sought.

(2.) Some facts are required to be noticed.

(3.) A suit for specific performance of the agreement to sell was filed. It was the case of the plaintiff that the defendant entered into an agreement to sell with respect to SCO No.370, Sector 8, Panchkula, on 8/6/2012. During the pendency of the suit, the matter was listed before the Lok Adalat. All the parties suffered statement that the amount has been received and the sale deed would be executed qua half the share of SCO No.370, Sector 8, Panchkula.