PARKASH Vs. RAJIV AND OTHERS

JUDGEMENT

(1.) In the present petition, the challenge is to the order dated 22.1.2015 passed by the learned court below, whereby on account of non-filing of written statement by the petitioner/ defendant no. 3, her defence was struck off.

(2.) The proceedings in the present case arise out of a suit filed by respondent nos. 1 and 2 /plaintiffs against the petitioner and respondent nos. 3 and 4 for specific performance of agreement to sell dated 15.5.2001 with consequential relief of permanent injunction.

(3.) For the view I am taking in the present petition, I do not deem it appropriate to issue notice to the respondents, as the same would unnecessarily delay not only the disposal of the present petition but the suit as well.