PRAKASH CHANDANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of application (APPLR No.280/2018) preferred on behalf of the petitioner with a prayer for modifying the order dated 07.03.2018, whereby this Court has directed the petitioner to get registered sale deed executed in favour of the complainant in terms of the agreements provided the complainant pays remaining amount of Rs.22 lacs to the petitioner. This Court has recorded the undertaking of the petitioner that the registration charges and the stamp duty would be paid by the petitioner.

(2.) Learned counsel for the petitioner has submitted that the order of directing the petitioner to pay registration charges and stamp duty be modified and it may be ordered that the petitioner is not liable to bear charges of the stamp duty.

(3.) It is noticed that on 07.03.2018, petitioner-Prakash Chandani remained present before this Court and voluntarily gave an undertaking that he is ready to pay registration charges and the stamp duty on his own. Looking to this fact, no case for modifying the order dated 07.03.2018 is made out.