RITESH RANJAN Vs. SHUBHAM CONSTRUCTION PVT. LTD.

JUDGEMENT

(1.) The contesting defendant is before this Court against the order dtd. 2/7/2024 passed in Original Suit No. 291/2022, whereby and whereunder, he has been debarred from filing the written statement.

(2.) The plaintiff filed the suit on 6/6/2022, inter alia, impleading the defendant for a decree that there did not exist any legally enforceable agreement to sell in between the plaintiff and defendant no. 1 with respect to Schedule-A of the property. A further prayer has been made for declaring sale deed executed in 2015 executed under the provisions of Jharkhand Apartment Flat Ownership Act, 2011 to be null and void.

(3.) The dispute in nutshell is between the petitioner who is the purchaser of Flat No. 601, Raj Palace Apartment, North of Tagore Hill and the builder who is the plaintiff in the case.