ENTREPRENEURS(CALCUTTA) PVT LTD Vs. MATADIN

JUDGEMENT

(1.) AS , identical questions of law & facts are involved, therefore, I propose to decide the indicated revision petitions, arising out of the same impugned order, by way of this common order, to avoid the repetition of facts.

(2.) THE contour of the facts and material, culminating in the commencement, relevant for disposal of the instant revision petitions and emanating from the record is that, petitioner -plaintiff -M/s Entrepreneurs (Calcutta) Pvt.Ltd.(for brevity "the plaintiff") has instituted the civil suits for a decree of specific performance of the agreements to sell dated 28.09.2005 against the respondents -defendants(for short "the defendants"). The defendants contested the suits, filed the written statement, stoutly denied the allegations contained in it and prayed for dismissal of the suits.

(3.) HAVING completed all the codal formalities, ultimately, the cases were slated for evidence of the plaintiff on 18.11.2013. The trial Court closed its evidence, by virtue of impugned orders dated 18.11.2013 (Annexure P -4).