GOLDEN BUILDERS Vs. RAJ FINANCIAL CORP

JUDGEMENT

(1.) These petitions were listed today for final hearing on the request of learned counsel for the parties. It was after hearing arguments to some length on an earlier date. Learned counsel for petitioners were given time to seek instructions from their clients and, if instructions are given, to address the court accordingly on the next date of hearing. The matter was earlier adjourned from time to time on the request of learned counsel for the parties and it was to be argued finally today, subject to instructions by the petitioners.

(2.) At this stage, an application has been filed to seek amendment in the writ petition. It is to challenge conveyance deed executed on 26th June, 2007. A copy of which was submitted by the respondents in the year 2008 along with reply to the second stay application.

(3.) Initially, when the writ petition was filed, the petitioners were not having a copy of conveyance deed thus challenged purported sale and now the petitioners want to challenge the conveyance deed and accordingly, to seek amendment in the writ petition. The amendment has been sought when, on the last date of hearing, the court found that not only sale has taken place but after its confirmation, a conveyance deed has also been executed.