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Convenience Enterprises Pvt. Ltd. vs Kohli Housing and Development Pvt. Ltd. and Others

Delhi High Court · Decided on 10 March 2006 · Citation: (2006) 03 DEL CK 0180

HON’BLE JUDGES
Madan B. Lokur, J
RESULT
Disposed Off
CASE NUMBER
IAs 132, 867, 945, 1005, 1006 and 1445 of 2006, Criminal M. 1490 of 2006 and is 2172 of 2006 in CS (OS) No. 11 of 2006
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Judgment

3 paragraphs · 131 words

Madan B. Lokur, J.—For the reasons stated in CS (OS) No.9/2006, is 867/2006 is dismissed. is 945/2006 is allowed.

2.

is No. 1005/2006 is allowed and the Defendants are directed to deposit in the Registry of this Court within four weeks all the original document handed over by the plaintiff to the Defendants while executing the Memorandum of Settlement dated 23rd January, 2006, more particularly the agreements to sell dated 8th April, 2005, 25th April, 2005 and 12th May, 2005 in respect of the three properties in dispute.

3.

is No. 1006/2006 is dismissed. is No. 1445/2006 is allowed. The Registry is directed to return the original pay orders annexed to this application to the Defendants. Crl.M.1490/2006 is dismissed. is No. 2172/2006 is allowed and the reply is taken on record.