VIRENDRA KUMAR Vs. NEERAJ GARG

JUDGEMENT

(1.) Though the matter was listed in 'Orders' Category, at the joint request of both the parties, the matter was heard today finally.

(2.) This writ petition has been filed under Articles 226 and 227 of the Constitution of India, with the following prayers: -

(3.) Brief facts of the case are that the respondent/plaintiff had filed for a suit of specific performance of the agreement dtd. 28/10/2014 for a shop ad-measuring 10x10 feet for Rs.25,00,000.00 and the respondent/plaintiff had already paid Rs.8,00,000.00 in cash as earnest money, on the same day and the agreement was attested and executed. As per the agreement dtd. 28/10/2014, the date for execution of transfer deed was fixed on 28/10/2015, however, by virtue of acknowledgement dtd. 10/8/2015, the date of execution of registration of sale deed was agreed upto 31/3/2016. Also, it was alleged that the possession was agreed to be delivered on the date of execution on or before 31/3/2016.